Section 54(1) in Bihar and Orissa Public Demand Recovery Rules
(1)When a certificate has been signed either in accordance with the provisions of Section 4, or on a requisition made under Section 5, of certificate-debtor shall be arrested in execution of the certificate unless and until the certificate-holder pays into Court such sum as the Certificate Officer thinks sufficient for the subsistence of the certificate-debtor from the time of his arrest until he can be brought before the Certificate Officer.
