Section 72 in The Orissa Motor Vehicles Taxation Act, 1975
72. Release - (1) The Tax Recovery Officer may order the release of a defaulter who has been arrested in execution of a certificate upon being satisfied that he has disclosed the whole of his property and has placed it at the disposal of the Recovery Officer and that he has not committed any act of bad faith.
(2)If the Tax Recovery Officer has ground for believing the disclosure made by a defaulter under Sub-rule (1) to have been untrue, he may order the rearrest of the defaulter in execution of the certificate, but the period of his detention in the civil prison shall not in the aggregate exceed that authorised by Rule 71.
