Section 30 in The Bengal Public Demands Recovery Act, 1913
30. Release from arrest and re-arrest.
(1)The Collector may order the release of a certificate debtor who has been arrested in execution of a certificate upon being satisfied that he has disclosed whole of his property and has placed it at the disposal of the Certificate Officer and that he has not committed any act of bad faith.(2)If the Certificate Officer has ground for believing 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 authorised by Section 31, sub-section (1).
