Section 32 in The Bengal Public Demands Recovery Act, 1913
32. Release on ground of illness.
(1)At any time after a warrant for the arrest of a certificate debtor has been issued, the Certificate Officer may cancel it on the ground of his serious illness.(2)Where a certificate debtor has been arrested the Certificate Officer may release him, if, in the opinion of the Certificate Officer, he is not in a fit state of health to be detained in the civil prison.(3)Where a certificate debtor has been committed to the civil prison, he may be released therefrom-(a)by the Collector, on the ground of the existence of any infectious or contagious disease, or(b)by the Certificate Officer, or the Collector on the ground of his suffering from any serious illness.(4)A certificate debtor released under this section may be re-arrested, but the period of his detention in the civil prison shall not in the aggregate exceed that authorised by Section 31, sub-section (1).Prohibition of arrest or detention of women, minors and persons of unsound mind
