Section 23A in High Court Rules and Orders In M.P.
23A. In cases falling under proviso to Rule 1 when the Court orders a party to pay paper-book costs, the Estimator shall issue a notice to the party concerned to pay costs, within two weeks of the receipt of the notice. In default of payment the [Additional Registrar or] [Inserted by Notification No. 45-I-9-3-37, dated 12-5-1976.] Deputy Registrar shall issue a certificate of non-satisfaction to the District Judge having jurisdiction over the place where the party concerned ordinarily resides or carries on business. The District Judge shall recover the costs, together with the costs of the notice, as in the case of a decree and remit the amount to the Registry at the expense of the party concerned.
