Section 85(2) in The Tripura Co-operative Societies Rules, 1976
(2)If the amount due under the award is not forthwith recovered, or the order thereunder is not carried out, it shall be forwarded to the Registrar with an application for execution along with all information required by the Registrar, for the issue of certificate under Section 101. The applicant shall state whether He desires to execute the award by a civil court or through the Collector as provided under Section 101 or through the Registrar as provided under Section 155.
