Section 159 in The Rajasthan Law And Judicial Department Manual, 1952
159. Payment of decretal money to Collector.
(1)When money has been paid into Court in satisfaction of a decree, the Public Prosecutor shall at once obtain an application fora payment order duly signed by the Collector and request the Court to grant him a payment order for the amount in favour of the Collector and forward the same, when received to the Collector.(2)A Public Prosecutor has no authority and the Collector cannot authorise him to receive money direct from Court or from any person in-debted to the State, or to give receipts or valid discharges for any sum due to Government on any account whatsoever.
