Commissions received from other Courts for execution should be entered in the register called the "Register of commissions received from other Courts (No. n-29). If no remittance is received with the commission and neither party appears to proceed with the case, inquiry should be made from the Court which issued the commission (through the original receiving court if that Court has delegated its functions to a subordinate Court) before proceeding with the commissions under Order XXVI, Rule 18, Civil Procedure Code.
