Section 15(1) in The Assam Debt Conciliation Act, 1936
(1)Where, during the hearing of an application made under Section 4, any creditor refuses to agree to an amicable settlement, the Board may, if it is of the opinion that the debtor has made such creditor a fair offer which the creditor ought reasonably to accept, grant the debtor, in such form as may be prescribed, a certificate including the particulars of the fair offer in respect of the debt owed by him to such creditor.
