(2)The High Court making an order under sub-section (1) shall send it to the [District Magistrate or the Chief Judicial Magistrate] [Substituted by Act XL of 1966 for 'District or Sub-Divisional Magistrate'.] within the local limits of whose jurisdiction the person named therein is confined, and such Magistrate shall cause it to be delivered to the officer in charge of the prison in which the person is confined.
