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Union of India - Section

Section 13 in The Prisoners Act, 1900

13. Delivery of persons arrested in pursuance of warrant of High Court or Civil Court in Presidency-town

(1)Every person arrested in pursuance of a writ, warrant or order of the High Court in the exercise of its original civil jurisdiction, or in pursuance of a warrant of any Civil Court established in a presidency-town under any law or enactment for the time being in force, or in pursuance of a warrant issued under section 5, shall be brought without delay before the Court by which, or by a Judge of which, the writ, warrant or order was issued, awarded or made, or before a Judge thereof, if the said Court, or a Judge thereof, is then sitting for the exercise of original jurisdiction.
(2)If the said Court, or a Judge thereof, is not then sitting for the exercise of original jurisdiction, such person arrested as aforesaid shall, unless a Judge of the said Court otherwise directs, be delivered to the Superintendent for intermediate custody, and shall be brought before the said Court, or a Judge thereof, at the next sitting of the said Court, or of a Judge thereof, for the exercise of original jurisdiction in order that such person may be dealt with according to law; and the said Court or Judge shall have power to make or award all necessary orders or warrants for that purpose.
[Maharashtra].In its application to the State of Maharashtra, in Section 13,(a) in sub-S. (1), for the words a Presidency-town, substitute Greater Bombay;(b) in the marginal note to the said section, for the words Presidency-town, substitute Greater Bombay.Bombay Acts 7 of 1949 and 15 of 1959.