Section 39 in The Orissa Public Demands Recovery Act, 1962
39. Detention in and release from prison.
(1)Every person detained in the civil prison in execution of a certificate may be so detained-(a)where the certificate is for a demand of an amount exceeding two hundred and fifty rupees for a period of six months, and(b)in any other case for a period of six weeks :Provided that he shall be release from such detention -(i)on the amount mentioned in the warrant for his detention being paid to the Officer-in-charge of the civil prison; or(ii)on the certificate being otherwise fully satisfied or cancelled ; or(iii)on the request of the person, if any, on whose requisition the certificate was filed or of the Collector; or(iv)on the omission by the person, if any, on whose requisition the certificate was filed to pay the subsistence allowance fixed by the Certificate Officer:Provided also that he shall not be released from such detention under Clause (ii) or Clause (iii) without the order of the Certificate Officer.(2)A certificate-debtor released from detention under this section shall not, merely by reason of his release, be discharged from his debt; but he shall not be liable to be re-arrested under the certificate in execution of which he was detained in the civil prison.
