Section 39(2) in Bihar and Orissa Public Demands Recovery Act, 1914
(2)If the Certificate Officer has grounds for believing the disclosure made by a certificate-debtor under sub-section (1) to have been untrue he may order the rearrest 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 authorised by Section 40, sub-section (1):Provided that if such order is passed by a Certificate Officer other than the Collector, the previous sanction of the Collector shall be necessary.
