Section 29(3) in Tripura Public Demand Recovery Act, 2000
(3)Every person arrested in pursuance of a warrant issued under sub-section (2), shall be brought before the Certificate Officer as soon as practicable and in any even within 24 hours of his arrest (exclusive of the time required for journey).Provided that if the certificate debtor pays the amount entered in the warrant of arrest as due under the certificate and the cost of the arrest to the officer arresting him, such officer shall at once release him.
