Section 14 in The Bengal Public Demands Recovery Act, 1913
14. Modes of execution.
- Subject to such conditions and limitations as may be prescribed, a Certificate Officer may order execution of a certificate-(a)by attachment and sale, or by sale (without previous attachment), of any property or(b)by attachment of any decree, or(c)by arresting the certificate debtor and detaining him in the civil prison; or(d)by any of the methods mentioned in Clauses (a), (b) and (c).Explanation to Clause (d). - The Certificate Officer may, in his discretion refer execution at the same time against the person and property of the certificate debtor.
