Section 153(4) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(4)Where any fine is imposed or compensation granted or maintenance allowed or a penalty imposed or damages awarded under Chapter XIII of the Act, the Panchayati Adalat shall issue a notice to the concerned requiring him to comply with the order or decision of the Panchayat within 30 days of the receipt of the notice. If the recovery thereof is not made within the aforesaid period or such further period not exceeding two months as the Panchayati Adalat may deem fit to allow, it shall forward the recovery case to the District Panchayat Officer, who shall thereupon execute the decree or order as if it were a decree or order passed by himself. To facilitate the speedy disposal of the execution of decree or order etc. passed by the Panchayati Adalat the Director, Rural Development may direct that the Inspector Panchayats, at the Headquarter of each block may function in addition to his own duties as "Parokar" in the concerned court on behalf of the Panchayati Adalat.
