Section 38 in The Orissa Public Demands Recovery Act, 1962
38. 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 the 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 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.
