Section 33 in Conduct of the Government Litigation, Rules, 2000
33. Decrees in suits by indigent persons.
- If a decree under which court fees or pauper costs are awarded to the State, the Law Officer concerned shall furnish administrative department concerned with a copy of decree. It shall then be the duty of the Collector concerned to see that such costs are recovered as soon as possible. For this purpose he may make such enquiries as he deems necessary as to the property and means of the person liable to pay the pauper costs. The Law Officer shall carefully watch the execution of such decree and at proper time enforce the first charge of Government in respect of such money or other property.
