151. Prison to which contributory arrested on warrant is to be taken.
- Where the Tribunal issues a warrant for the arrest of the contributory as referred to in section 301 the prison in which such contributory shall be detained shall unless the Tribunal otherwise orders be specified in the order of the Tribunal in the exercise of its powers under the Act and the warrant for keeping the said contributory in prison shall be in Form WIN 69 and the order of releasing him on bail shall be in Form WIN 70.
