(2)When any civil prisoner has been committed to prison in execution of a decree in favour of a private person, such person, or his representative, shall, within forty-eight hours after the receipt by him of a demand in writing, pay to the Superintendent the cost of the clothing and bedding so supplied to the prisoner, and in default of such payment the prisoner may be released. [Section 33 of Act IX of 1894]Note 1. - The name and address of the decree-holder or his representative, may be obtained from the Civil Court which issued the decree. When received, the demand in writing for payment shall be delivered to him.Note 2. - Instead of paying for the cost of clothing and bedding the decree-holder may supply the same to the Superintendent.Note 3. - The cost of clothing will be calculated at the prevalent rates.
