Section 36 in Conduct of the Government Litigation, Rules, 2000
36. Enquiries as to the property and means of the judgement debtor.
(1)The administrative department concerned shall, whenever necessary, through the collector concerned or otherwise, make enquiries as to the property and means of the judgement-debtor and endavour to recover from him the whole or such portion of the amount due as may be possible.(2)For the purpose of making any such enquiries, the administrative department concerned may employ such trustworthy agency as it may think fit any may pass bonafide traveling expenses incurred by the person deputed to make such enquiry.
