Section 147(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)Whenever it has been determined not to contest further a decision which is either wholly or partly adverse to Government, the Officer-in-charge of the case shall at once arrange with the Head of Department concerned for the payment into the Court, whose, duty is to execute the decree, of all money payable under the decree care being taken that the decree is fully satisfied within the time fixed for that purpose under Section 82 of the Code of Civil Procedure, 1908 (V of 1908).Note: - The following instructions have been issued by the Finance Department for accounting of decretal expenditure :-Circulars
