Section 18D in Bengal Public Demands Recovery Act, 1913
18D. Certificate Officer to amend notice where the garnishee disputes liability.
(1) Where the garnishee disputes liability in part only, the Certificate Officer may amend the notice in accordance with the amount admitted, and unless the amount as amended is forthwith paid to the Certificate Officer, may make an order under rule 18C.(2)Notwithstanding anything in sub-clause (1) where the garnishee disputes the liability in whole or in part and where the Certificate Officer thinks fit to make a determination as to the whole or part liability disputed by the garnishee, the Certificate Officer shall proceed to investigate the dispute, take evidence (if necessary) and determine whether the garnishee is liable for the whole or any part of the amount for which the notice was issued and may set aside, modify or vary the notice accordingly, and unless the amount of the notice so amended is paid forthwith shall make an order under rule 18C.
