Section 87 in Presidency Small Cause Courts Act, 1882
87. Imprisonment or committal of person refusing to answer or produce document. - If any witness before the Small Cause Court refuse to answer such questions as are put to him, or to produce any document in is possession or power which the Court requires him to produce, and does not offer any reasonable excuse for such refusal, the Court may sentence him to simple imprisonment, or commit him to the custody of an officer of the Court, for any term not exceeding seven days, unless in the meantime such person consents to answer such questions or to produce such document, as the case may be, after which, in the event of his persisting in his refusal, he may be dealt with according to the provisions of section [480 or section 482 of the Code of Criminal Procedure, 1898].
