Section 158 in The Rajasthan Law And Judicial Department Manual, 1952
158. Payments in decree to be certified to Court.
- Any sum due to the Government under a decree, may if convenient, be recovered otherwise than through the agency of the Courts, but every payment made towards the satisfaction of the decree must under rule 2 of Order XXI of the First Schedule of the Code of Civil Procedure 1908 (V of 1908) be certified by the Public Prosecutor to the Court whose duty it is to execute the decree.
