Section 189 in The Rajasthan Law And Judicial Department Manual, 1952
189. No delay in execution.
- When the case has been finally decided by an order rejecting the application or by a decree in the suit, the Public Prosecutor shall, without any delay, submit a report in Form "F" of Appendix III to the Collector, and ask for instruction as to the steps to be taken to recover the Government dues. It is very necessary that there should be no delay in taking out execution in such cases.
