18. Procedure for execution of sentences of a Gram Sabha Adalat.
(1)(a)The amount of any fine imposed or compensation awarded by Gram Sabha Adalat under this Act shall be paid to be Adalat within fifteen days of the order imposing or awarding it.(b)If after the expiry of the said fifteen days, the amount remains unpaid, the Gram Sabha Adalat shall proceed to recover it under the provisions of Section 386 of the Code of Criminal Procedure (Act 5 of 1898) and may, if it finds any difficulty in its recovery, certify the fact to the District Magistrate or the Sub-divisional Magistrate within whose jurisdiction the Adalat lies, and such Magistrate shall recover it as if the sentence of fine or the award of compensation had been passed by him, and remit the amount to the Adalat.(2)Decrees and orders.-(a) Decree in civil suits shall be drawn up in accordance with the procedure prescribed in the Code of Civil Procedure (Act 5 of 1908), and a time shall be specified in the decree for satisfaction thereof by the judgement debtor.(b)If on the application of the decree-holder or the judgement-debtor, the Gram Sabha Adalat which passed the decree or the order finds after enquiry that the decree has been satisfied wholly or partly the Adalat shall enter the fact in the register maintained for the purpose.(c)If the decree is not satisfied within the specified time, the decree-holder may apply to the Gram Sabha Adalat which passed the decree in a written application in a tabular form, as provided under Order 21, Rule 11 of the Code of Civil Procedure (Act 5 of 1908), as far as may be applicable. Thereafter the Adalat shall proceed to execute the decree in the accordance with the provisions laid down in Order 21 of the said Code so far as may be applicable.
