Section 170 in The Rajasthan Law And Judicial Department Manual, 1952
170. Head of Department and Government may write off irrecoverable decreed claims.
- Sums on account of claims decreed in favour of the Government which are found to be irrecoverable can be Written off by the head of the department concerned, if they do not exceed Rs. 200/-. If they exceed Rs. 200/-they can be written off only by the Government. If the Legal Remembrancer on receiving a report under rule 22 of any sum is satisfied that it cannot be recovered, he shall -(1)if the sum does not exceed Rs. 200/ - obtain the orders of the department concerned; and(2)if the sum exceeds Rs. 200/- submit a report to the Government stating the circumstances under which the sum became due to the Government the legal proceedings which resulted in the sum being decreed the steps taken for the satisfaction of the decree and the causes which have rendered the satisfaction of the decree impossible and asking for sanction of the Government to the writing off of the sum found to be irrecoverable.
