Section 45 in The Orissa Motor Vehicles Taxation Act, 1975
45. Order for payment of coin or currency notes to the Tax Recovery Officer - Where the property attached is current coin of currency notes, the Tax Recovery Officer may, at any time during the continuance of the attachment direct that such coin or notes, or a part thereof sufficient to satisfy the certificate be paid over to the authority, who may be specified by the Tax Recovery Officer in writing.
Part-III Attachment and sale of immovable property
