Section 148 in The Delhi Co-operative Societies Rules, 2007
148. Detention and release.
(1)The person detained in the civil prison in execution of a decree shall be so detained:-(a)where the decree is for the payment of a sum of money exceeding rupees Five lakhs for a period of six months, or(b)in any other case, for a maximum period of six weeks, provided that the person shall be released from such detention before the expiration of the said period of six months or six weeks, as the case may be on the following reasons:-(i)On the amount mentioned in the warrant for his detention being paid to the Recovery Officer;(ii)On the decree against him being otherwise fully satisfied;(iii)On the request of the person, on whose application he has been so detained and if the Recovery Officer is fully satisfied that the decree was satisfied; or(iv)On the omission of the person, on whose application he has been so detained, to pay subsistence allowance.Provided further that he shall not be released from such detention without the order of the Recovery Officer.(2)A judgment debtor released from detention under this rule shall not merely by reason of his release be discharged from his debt, but he shall be liable to be rearrested under the decree in execution of which he was detained in the civil prison.
