119. Procedure for execution of decrees and orders and apprehension of accused in certain cases.
- If a bench of the Gram Katchahry is unable for any reason to execute a decree passed by it in any suit the bench shall transfer such decree for execution to the Munsif who shall execute the decree as if it were a decree passed by the Munsif.(2)If a bench of the Gram Katchahry is unable for any reason to realise any fine imposed by it in any case the bench shall send the order imposing such fine for execution to the Chief/Additional/Sub-Divisional Judicial Magistrate who shall realise the fine from the person against whom such order was passed as if the order were an order passed by such Magistrate in a case tried by him.(3)If a bench of Gram Katchahry is unable to secure the attendance of any accused for the trial of any case it may forward a bailable warrant for the apprehension of such accused (with a report about the whereabouts of the accused) to the Chief/ Additional/Sub-Divisional Judicial Magistrate who shall countersign and forward the warrant to the Officer-ln-Charge of the police-station within whose jurisdiction the accused is to be found and such officer shall execute the warrant and take necessary steps for the production of the accused before the bench to stand his trial.
