Section 58 in The Orissa Public Demands Recovery Rules, 1963
58. Payment of certificate amount in instalments.
- In the event of the Certificate Officer ordering payment of the amount due under any certificate by instalments, such instalments may not ordinarily, except for reasons to be recorded in writing, exceed 36 in number :Provided that the Certificate Officer shall, before fixing the number of instalments in which the amount due is to be paid, give opportunity to the certificate-holder and the certificate-debtor of being heard.
