Section 30(2) in Bengal Public Demands Recovery Act, 1913
(2)If the Certificate Officer has ground for believing 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 authorised by section 31, sub-section (1).
