Section 70 in The Orissa Motor Vehicles Taxation Act, 1975
70. Order of detention - (1) Upon the conclusion of the enquiry the Tax Recovery Officer may make an order for the detention of the defaulter in the civil prison and shall in that event cause him to be arrested if he is not already under arrest :
Provided that in order of give the defaulter an opportunity of satisfying the arrears, the Tax Recovery Officer may, before making the order of detention, leave the defaulter in the custody of the officer arresting him or any other officer for a specified period not exceeding fifteen days, or release him on his furnishing security to the satisfication of the Tax Recovery Officer for his appearance at the expiration of the specified period if the arrears are not so satisfied.(2)When the Recovery Officer does not make an order of detention under Sub-rule (1) he shall, if the defaulter is under arrest, direct his release.
