Section 37(2) in The Orissa Public Demands Recovery Act, 1962
(2)Notwithstanding anything contained in Sub-section (1), if the Certificate Officer is satisfied -(a)that the property of the certificate-debtor or any part thereof is likely to be dishonestly transferred, concealed or removed; or(b)that the certificate-debtor refuses or neglects or has refused or neglected to pay the same; or(c)on enquiry or evidence to be recorded in writing or on affidavit that the certificate-debtor is likely to abscond or leave the local limits of the jurisdiction of the Certificate Officer.he may issue warrant for the arrest of the certificate-debtor.
