Section 38(2) in The Orissa Public Demands Recovery Act, 1962
(2)If the Certificate Officer has ground for believing in the disclosure made by a certificate-debtor under Sub-section (1) to have been untrue, he may order the re-arrest of the certificate-debtor in execution of the certificate, but the period of his detention in the civil prison shall not in the aggregate exceed that specified in Sub-section (1) of Section 39.Provided that if such order is passed by the Certificate Officer other than the Collector, the previous sanction of the Collector shall be necessary.
