Section 6(ix) in Rules of High Court at Calcutta relating to Applications under Article 226 of The Constitution of India
(ix)Where the application is to bring up before the Court a person in custody under a warrant to detain such person, a copy of the warrant under which' he is detained, obtained from an authenticated by the signature of the person in whose custody the applicant is, shall be produced to the Court, or it shall be shown by affidavit that it has been asked for and denied;
