Section 16(5) in The Orissa Public Demands Recovery Act, 1962
(5)Any person discharging any liability to the certificate-debtor after service on him of the notice issued under Sub-section (1) shall, if the liability is discharged in any manner other than that required in the said notice be personally liable to the Certificate Officer to the extent of the liability so discharged or to the extent of the liability of the certificate-debtor, whichever is less.
