Section 51(c) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(c)by arrest and detention in prison [for such period not exceeding the period specified in section 58, where arrest and detention is permissible under that section] [Inserted by Act No. XI of 1983, section 17 (w.e.f. 15-8-1983)];
