Section 116 in Civil Court Rules of the High Court of Judicature at Patna
116.
Execution cases should receive as much attention as original suits and appeals. The Presiding Officer should see that the processes of the Court are not abused. All cases of fraud, negligence, suppression of processes and resistance to execution should be carefully scrutinized by him with a view to his taking such steps as may be necessary to prevent their recurrence. [G.L. 1/20, G.L. 1/42.]
