Section 28 in The M.P. Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995
28. Execution of orders as to costs.
- An order as to costs under the provisions of these rules may be produced before the Principal Civil Court of original jurisdiction within the local limits of whose jurisdiction any person direct by such order to pay any sum of money has a place of residence or business, and such Court shall execute the order or cause the same to be executed in the same manner and by the same procedure as if it were a decree for the payment of money made by itself in suit.
