Section 49 in Pondicherry Revenue Recovery Act, 1970
49. Procedure in case of arrest.
(1)The Collector shall issue a warrant for the arrest of the defaulter, or his surety, or both which shall specify his name or their names, the amount of revenue due and the date on which it became payable and the warrant shall be signed and sealed by the authority by whom it was issued.(2)The officer charged with the execution of the warrant shall thereupon arrest the defaulter or his surety, or both and send him or them to the Central Jail at Pondicherry, and deliver the warrant to the Jail or, which shall be a sufficient authority to him to receive the prisoner or prisoners.(3)A copy of such warrant shall be retained by the Jail or, who shall forthwith dispatch the original to the officer in-charge of the Central Jail.
