Section 41(2) in Conduct of the Government Litigation, Rules, 2000
(2)When a decree is passed in a case in favour of the State or its officers by the High Court in the exercise of its original jurisdiction, the Law Officer concerned in the High Court shall make an application for execution of decree in the High Court after obtaining instructions as to the mode of execution from the administrative department concerned. For that purpose he shall follow the procedure as laid down in the foregoing rules.
