Section 54 in Presidency Small Cause Courts Act, 1882
54. Issue of distress-warrant.
- The Judge or Registrar may thereupon issue a warrant under his hand and seal and returnable within six days, to the effect of the form (marked B) contained in the same Schedule, addressed to any one of such bailiffs.The Judge or Registrar may at his discretion, upon personal examination of the person applying for such warrant, decline to issue the same.
