Section 66 in The Orissa Public Demands Recovery Act, 1962
66. Penalties.
- Whoever fraudulently removes, conceals, transfers or delivers to any person any property or any interest therein, intending thereby to prevent that property or interest therein from being taken in execution of a certificate, shall be deemed to have committed an offence punishable under Section 206 of the Indian Penal Code (Act XLV of 1860).
