Section 33(2) in The Prisons Act, Svt. 1977 [Jammu and Kashmir]
(2)When any civil prisoner has been committed to prison in execution of a decree in favour of a private person, such person, or his representatives, shall within forty-eight hours after the receipt by him of a demand in writing, pay to the Superintendent the cost of the clothing and bedding so supplied to the prisoner; and in default of such payment the prisoner may be released.
