Section 65(2) in Kerala Revenue Recovery Act, 1968
(2)Every person detained in the civil prison under sub-section (1) may be so detained -• when the amount of arrears due from the defaulter does not exceed five hundred rupees, for a period not exceeding three months;• in all other cases, for a period not exceeding two years.Such imprisonment shall not extinguish the liability to pay the amount due to the Government by the defaulter or his surety.
