22. Demands for money, papers, etc., in the hands of a Revenue Officer or other person.
(1)[The Deputy Commissioner of a District or the Joint Director of Land Records or the Joint Director for Settlement] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.] or any officer appointed by such Deputy Commissioner in this behalf, shall, in all cases in which the State Government may have a claim on any Revenue Officer or any person formerly employed as such in his district or department for public money or papers or other Government property, by order under his official seal and signature, require the money or the papers or property detained by such Revenue Officer or person to be delivered either immediately to the person delivering such order, or to such person at such date and at such place as the order may specify.(2)If the Revenue Officer or other person against whom an order is made under sub-section (1) does not pay the money or deliver up the papers or the property as directed, or fails to assign sufficient cause for non-compliance with the demand made as aforesaid, [the Deputy Commissioner of the District or the Joint Director of Land Records or the Joint Director for Settlement] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.], as the case may be, may cause the Revenue Officer or the other person to be apprehended and may send him with a warrant in the form prescribed, to be confined in the civil jail till he discharges the sums or delivers up the papers or property demanded from him:Provided that no person shall be detained in confinement by virtue of such warrant for a period exceeding ninety days.
