23. Admission and detention of persons duly committed to prison.
(1)Subject to the provisions of section 24, any person duly committed to prison by any writ, warrant or order issued or made by a Court shall be admitted and detained in prison according to the exigency of such writ, warrant or order, or until such person is removed or discharged in due course of law.(2)Every such writ, warrant or order as aforesaid shall, forthwith after the execution thereof or after the discharge of the person committed thereby, be returned to the Court by which the same was issued or made, together with a certificate endorsed thereon and signed by the Superintendent of the prison, showing how the same has been executed or why the person committed thereby has been discharged from prison before execution thereof.
