- (i) If the Court is of opinion that a prima facie case for granting the application is made out, a rule nisi shall be issued calling upon the person or persons against whom the order is sought to appear on a day to be named therein to show cause why such order should not be made and at the same time if the courts so directs to produce in Court the body of the person or persons alleged to be illegally or improperly detained then and there to be dealt with according to law.(ii)A copy of the application shall be served with the notice of the rule nisi.(iii)When a rule nisi is issued by the Court, the application shall, within three days of the order granting rule, supply as many copies of application as are necessary for service on each of Respondents.
