Section 31(1) in Conduct of the Government Litigation, Rules, 2000
(1)Where a decree has been passed against the State or its Officers and it has been decided by Government not to contest further, a decision which is wholly or partly adverse to Government, the Government Officer concerned shall at once instruct the Law Officer concerned to pay in the Court whose duty is to execute the decree, all money payable under the decree. They shall see that the decree is fully satisfied within the time fixed for its satisfaction under section 82 of the Code of Civil Procedure, 1908.
