Section 31 in Tripura Public Demand Recovery Act, 2000
31. 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 Rs.5,000/-, for a period which may extend from six months to two years.(b)in any other case for a period which may extend to three months.(2)Notwithstanding the provision of sub-section (1) a certificate debtor may be released from 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 satisfied, or cancelled; or(iii)on the omission of the PDRO on whose requisition the certificate was filed to pay t he subsistence allowance fixed by the Certificate Officer.Provided that the certificate debtor shall not be so released from detention except under an order of the Certificate Officer.(3)A certificate debtor released from detention under clause (iii) of sub-section (2) shall not, merely by reason of his release, be discharged from his debt, but he shall not be liable to be re-arrested and detained in the civil prison in execution of the same certificate.
