Section 29(1c) in Bengal Public Demands Recovery Act, 1913
(1c)Every person arrested in pursuance of a warrant of arrest issued under sub-section (1 a) or sub-section (I b), shall be brought before the Certificate Officer as soon as practicable and in any event within twenty-four hours of his arrest (exclusive of the time required for journey):Provided that, if certificate-debtor pays the amount entered in the warrant of arrest as due under the certificate, and the cost of arrest, to the officer arresting him, such officer shall at once release him.
