(1)Any person committing default in payment of an arrear of land revenue may be arrested and detained in custody in the Tahsil lock-up and if there is no such lock-up, at such other place as may be prescribed, for a period not exceeding fifteen day, unless the arrears are sooner paid.(2)Notwithstanding anything contained in sub-section (1) no person shall be liable to arrest or detention for an arrear of land revenue, where and for so long as such person -(a)[ is a woman or a minor, or a senior citizen of 65 years or more, or a person as referred to in Section 95(1)(a);] [Substituted by U.P. Act No. 4 of 2016, dated 11.3.2016.](b)belongs to the Armed Forces of the Union;(c)is exempt under Section 133, 135 or 135-A of the Code of Civil Procedure, 1908.(3)No person shall be detained in custody under this section, unless the officer issuing the arrest warrant has reason to believe that the process of detention will compel the payment of the whole or a substantial portion of the arrears.(4)The officer issuing the arrest warrant may withdraw such warrant if the defaulter pays or undertake to pay the whole or substantial portion of the arrears and furnishes adequate security therefore.(5)[ Notwithstanding anything contained in sub-section (1), no defaulter shall be arrested, unless the amount sought to be recovered exceeds fifty thousand rupees.] [Inserted by U.P. Act No. 4 of 2016, dated 11.3.2016.]
