Section 16(2) in The Orissa House Rent Control Act, 1967
(2)The Court may, while ordering stay of execution under sub-section (1), impose such terms and conditions in respect of the quantum arid manner of payment of rent of the house or in respect of the manner of possession thereof as the Court may deem fit; and on breach of any such terms and conditions by the person aforesaid, the Court may, after giving such person a reasonable opportunity of being heard, vacate the order of stay of execution of the decree or order.
