Section 46(2) in Conduct of the Government Litigation, Rules, 2000
(2)(a)If it appears to the administrative department concerned that the judgement-debtor will not be able to pay what is due from him under the decree, or the balance of what is due from him within the period of limitation, or if for any reason the administrative department concerned thinks it inexpedient that such person should be further pressed, he may, if the dues are in respect of court fees or dues to Government in a suit or appeal by indigent person, at once write off the amount still due;(b)In other cases he shall apply to Government through the Legal Remembrancer.Chapter-X General Rules for the Conduct of Suits, Appeals and Other Civil or Criminal Proceedings
