Section 60(3) in The Orissa Public Demands Recovery Act, 1962
(3)Pending the decision of any appeal, execution may be stayed if the appellate authority so directs, but not otherwise :[Provided that the appellate authority shall not direct stay of execution in any case, unless -(a)the certificate-debtor has aid at least fifty per centum of the total amount due under the certificate to the Certificate Officer, whether or not under protest made in writing at the time of payment, and produces a certificate from the Certificate Officer showing such payment to have been made; or(b)after considering the evidence adduced, he has prima facie reasons to believe on the plea of the certificate-debtor that the public demand said to be due from him under the certificate has, in fact, been paid.]
