Section 20(2) in The Rajasthan District Boards Act, 1954
(2)An order for costs or an order for the realisation of a security bond for costs, passed by the Election Court, may be sent by that court for execution to the Civil Judge having jurisdiction in the area within which the constituency concerned is situated and an order so sent shall be executed by the Civil Judge in the same manner as if it were an order passed by himself in a civil suit or proceeding.
