Section 58(1) in The Code of Civil Procedure, 1908
(1)Every person detained in the civil prison in execution of a decree shall be so detained,—(a)where the decree is for the payment of a sum of money exceeding [[five thousand rupees], for a period not exceeding three months, and,](b)[where the decree is for the payment of a sum of money exceeding two thousand rupees, but not exceeding five thousand rupees, for a period not exceeding six weeks.]
