Section 205(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)It is the duty of Public Prosecutors in all suits and applications in which they appear on behalf of Government, and especially in pauper suits and applications to sue in forma pauperis to scrutinize carefully the Court's order of costs and see that their costs are duly assessed and entered in the decree, together with an order specifying the party from whom they are to be recovered. If the order does not properly provide for the Government costs, they should at once bring the fact to the notice of the Legal Remembrancer in order that the desirability of applying for a review or, if necessary filing an appeal or application for revision may be considered.
