Section 17 in The Contempt Of Courts (Cat) Rules, 1992
17. Execution of sentence .-(i) If the respondent is found guilty and is sentenced to imprisonment other than imprisonment till rising of the Tribunal, a warrant of commitment and detention shall be made out in Form No. IV under the signature of the Registrar. Every such warrant shall remain in force until it is executed or cancelled by order of the Tribunal. The Superintendent of Jail specified in the order shall, in pursuance of the warrant, detain the contemner in custody for the period specified therein subject to such further direction as the Tribunal may give.
(ii)When the Tribunal awards a sentence of fine and the fine amount is not paid at once or within such time as may be granted by the Tribunal, the Registrar shall take action in any one of the ways provided in section 421 of the Code.(iii)Warrants to be issued under sub-rule (ii) shall be in Form Nos. V and VI, as the case may be.(iv)The report of the action taken by the Superintendent of the Jail or the Police Officer or District Collector to whom the warrant under sub-rule (iii) might have been addressed shall be filed in the records of the case.
