Section 18C in Bengal Public Demands Recovery Act, 1913
18C. Certificate Officer to order the garnishee to comply with the terms of notice.
When the garnishee does not forthwith pay to the Certificate Officer the amount due from him to the certificate-debtor or so much thereof as is sufficient to satisfy the certificate and the costs of execution or does not appear and show cause in answer to the notice, the Certificate Officer may order the garnishee to comply with the terms of such notice, and on such order execution may issue as through such order were a certificate against him other than one for arrears of rent.
