192. Further proceedings after discharge from jail - (1) When any judgement-debtor has been discharged from the civil jail, he shall not be imprisoned a second time under the same decree or order.
(2)If the amount, due under such decree or order does not exceed fifty rupees, the Deputy Commissioner may declare such discharged person to be absolved from liability thereunder.(3)In other cases, the discharge shall not extinguish the liability of the discharged person under such decree or order or exempt property belonging to him from attachment in execution thereof.
