191. Procedure when judgement-debtor is arrested - (1) If a warrant is issued against the person of a judgement-debtor, the officer charged with the execution of the warrant shall bring him with all convenient speed before the Deputy Commissioner.
(2)If the decree in execution of which the judgement-debtor was arrested is a decree for money, and if he does not immediately deposit in Court the full amount specified in the warrant or make arrangements, satisfactory to the judgement-creditor, for the payment of the same, or satisfy the Deputy Commissioner that he has no present means of paying the same,the Deputy Commissioner shall send him to the civil jail thereto remain for such time as may be directed by warrant addressed to the keeper of the jail, unless in the meantime, he pays the said amount:Provided that no judgement-debtor shall be imprisoned in the execution of a decree under this Act for a longer period than six months or (if the decree is for the payment of a sum of money net exceeding fifty rupees) six weeks.(3)If the decree in execution of which the judgement-debtor was arrested is a decree for the delivery of paper or account and if the paper or account are not immediately delivered by him to the Deputy Commissioner,the Deputy Commissioner may commit him to the civil jail, thereto remain for such time not exceeding six months as the Deputy Commissioner may direct, unless in the meantime, he delivers the papers or accounts according to the term of the decree.
