Section 12 in Tripura Public Demand Recovery Act, 2000
12. When certificate may be executed.
(1)A Certificate shall be executed immediately after decision under Section 9 without any further notice to the certificate debtor.(2)If the Certificate Officer is satisfied that the certificate debtor is likely to conceal, remove or dispose of the whole or any part of his movable properties as would be liable to attachment in execution of a decree of a Civil Court and that the realisation of the amount of the certificate in consequence be delayed or obstructed, he may at any time after filing of the original certificate direct, for reasons to be recorded in writing, attachment of the whole or any part of such movable property;Provided that if the certificate debtor whose movable property has been so attached furnish a security to the satisfaction of the Certificate Officer, such attachment shall be cancelled from the date on which such security is accepted by the Certificate Officer.
