Section 193 in The Rajasthan Law And Judicial Department Manual, 1952
193. Sanction required to write off irrecoverable sums.
- When after every available effort has been made, any amount due to Government is found to be irrecoverable, a report shall be made by the Collector to the Legal Remembrancer in Form "H" of Appendix III who will obtain the sanction of the Government for writing off the amount. On receipt of sanction the amount shall be written off and the case struck off the file. The date of such sanction shall invariably be entered in Form "G" of Appendix III before the file is deposit.
