Section 60 in Presidency Small Cause Courts Act, 1882
60. Application to discharge or suspend warrant.
- The debtor or any other person alleging himself to be the owner of any property seized under this Chapter, or the duly constituted attorney of such debtor or other person, may, at any time within five days from such seizure, apply to any Judge of the said Court to discharge or suspend the warrant, or to release a distrained article, and such Judge may discharge or suspend such warrant or release such article accordingly, upon such terms as he thinks just,and any of the Judges of the said Court may in his discretion give reasonable time to the debtor to pay the rent due from him.Upon any such application, the costs attending it and attending the issue, and execution of the warrant shall be in the discretion of the Judge, and shall be paid as he directs.
