127. Arrests on warrants issued by Moffusil courts. (Section 3, Bengal Act II of 1866) (Section 9, Bengal Act IV of 1866). - If a person arrested on a warrant issued by a mofussil court fails to give security as noted in the warrant or if the warrant contains no direction about the release of the person on bail he shall be produced before the Magistrate through whom the warrant was received.
