Section 14(1) in Presidency-Towns Insolvency Act, 1909
(1)] A debtor shall not be entitled to present an insolvency petition unless--(a)his debts amount to five hundred rupees, or(b)he has been arrested and imprisoned in execution of the decree of any Court for the payment of money, or(c)an order of attachment in execution of such a decree has been made and is subsisting against his property.
