Section 81(2) in The Arunachal Pradesh Co-operative Societies Rules, 1984
(2)If the amount due under the award is not forthwith recovered or the order thereunder is not carried out, it shall be forwarded to the Registrar with an application for execution along with all information required by the Registrar, for the issue of certificate under Section 102. The applicant shall state whether he desires to execute the award by a civil Court or through the appropriate authority as provided under Section 102 or through the Registrar as provided under Section 124.
