Section 31(2) in Tripura Public Demand Recovery Act, 2000
(2)Notwithstanding the provision of sub-section (1) a certificate debtor may be released from detention -(i)on the amount mentioned in the warrant for his detention being paid to the officer in-charge of the civil prison; or(ii)on the certificate being otherwise satisfied, or cancelled; or(iii)on the omission of the PDRO on whose requisition the certificate was filed to pay t he subsistence allowance fixed by the Certificate Officer.Provided that the certificate debtor shall not be so released from detention except under an order of the Certificate Officer.
