Section 23(2) in The Contempt Of Courts (Cat) Rules, 1992
(2)Do you have anything else to say?Answer:Signature of the alleged contemnerSignatures of the Hon'ble Member(s)Presiding over the BenchFORM NO.IVWarrant Of Commitment To Prison[See rule 17(i)](Name of the Bench)PlaceContempt Petition Civil/Criminal No................................Petitioner ........................................................Vs.Respondent ........................................................ToThe Superintendent(Name of the Jail)Place.Whereas the Central Administrative Tribunal........................ Bench has on this.......day of .....adjudged...... (name/description of the contemner) guilty of wilful contempt of the Tribunal and sentenced to undergo simple imprisonment for................(here specify the term) and/or pay a fine of Rs.......and in default of payment of fine to undergo simple imprisonment for .........(specify the period).This is to authorise and require you, the Suprintendent of the ......Jail, to receive the said (name of the contember) into your custody, together with this warrant and keep him safely in the said jail for the said period for for such period as may hereinafter be fixed by the order of this Tribunal and intimated to you. You are directed to return this warrant with an endorsement certifying the manner of its execution.You are further directed that while the said .........is in your custody, produce the said........before this Tribunal at all times when the Tribunal so directs.Given under my hand and the seal of the Tribunal this....... day of.........200...Seal.RegistrarCentral Administrative TribunalFORM NO. VWarrant For Attachment Of Movables[See rule 17(ii) and (iii)]IN THE CENTRAL ADMINISTRATIVE TRIBUNAL(Name of the Bench)PlaceContempt Petition Civil/Criminal No................................Petitioner ........................................................Vs.Respondent ........................................................To(Name, designation of the officer authorised to execute the warrant).Whereas the Central Administrative Tribunal on (this day) had adjudged (name and description of the contemner) guilty of wilful contempt of Tribunal and sentenced to pay a fine of Rs........ and whereas the said.....(name) although required to pay the said fine has not paid the same or any part thereof.This is to authorise and require you to attach any movable property belonging to the said.......(name) which may be found within the district of .............and if within...........(state the number of days or hours allowed) next after such attachment, the said sum shall not be said to sell the moveable property attached or so much thereof, as shall be sufficient to satisfy the said fine, returning this warrant, with an endorsement certifying that you have done under it, immediately upon its execution.Given under my hand and seal of the Tribunal this.........day of ..........20......Seal.RegistrarCentral Administrative TribunalFORM NO. VIWarrant For Attachment By District Collector/deputy Commissioner[See rule 17(ii) and (iii)]IN THE CENTRAL ADMINISTRATIVE TRIBUNAL(Name of the Bench)PlaceContempt Petition Civil/Criminal No................................Petitioner ........................................................Vs.Respondent ........................................................ToThe District Collector/Deputy Commissioner.................................DistrictWhereas the Central Administrative Tribunal on (this day) had adjudged (name and description of the contemner) guilty of wilful contempt of Tribunal and sentenced to pay a fine of Rs........ and whereas the said.....(name) although required to pay the said fine has not paid the said fine/the sum of ......being the part thereof.This is to authorise and require you to realise the amount by execution according to civil process against the movable or immovable property or both of the respondent aforesaid in the manner provided by section 421 of the Code of Criminal Procedure, 1973 (2 of 1974).This order shall be deemed to be a decree and you the decree holder, within the meaning of the Code of Civil Procedure, 1908 and the order shall be executable as such decree.Given under my hand and the seal of this Court, this.........day of ..........20......Seal.RegistrarCentral Administrative Tribunal
