Section 5 in The Orissa Public Demands Recovery Act, 1962
5. Filing of certificate on requisition.
- On receipt of any such requisition, the Certificate Officer, if he is satisfied that the demand is recoverable and that recovery by suit is not barred by law, may sign a certificate, in the prescribed form, stating that the demand is due; and shall include in the certificate the fee, if any, paid under Sub-section (2) of Section 4 and shall cause the certificate to be filed in his office.
