Section 153 in The Jammu and Kashmir Panchayati Raj Rules, 1996
153. Execution of decrees.
(1)The holder of a decree or order may put in an application for its execution on payment of a fee of Rs. 5/- before the Panchayati Adalat which passed the decree. The fee so paid shall be included in the costs.(2)If the property of the defendant or opposite party against whom the execution application has been presented is not situated outside the jurisdiction of the Panchayati Adalat, it shall issue a notice to defendant or opposite party requiring him to comply with the decree or order within 30 days of the receipt of notice. If the decree is not complied with within the said time or such further time not exceeding two months as the Panchayati Adalat may deem fit to allow it shall forward the decree or order for execution in accordance with the provisions of sub-section (2) of section 71 of the Act in Form 8.(3)If the property of the defendant or opposite party against whom the execution application has been presented is situated outside the jurisdiction of the Panchayati Adalat, it may either itself proceed in the manner laid down in sub-rule (2) above or transfer the decree or order for execution as provided in sub-section (2) of section 71 by sending copy of the execution application together with a copy of the decree or order to the Panchayati Adalat or the District Panchayat Officer having jurisdiction as the case may be, and the Panchayati Adalat or the District Panchayat Officer having jurisdiction to whom the decree or order is transferred for execution shall issue a notice to the defendant or opposite party in the manner provided in sub-rule (2). If the decree or order is not complied within the period specified in the notice or within such further time not exceeding two month as may be allowed, the Panchayati Adalat or the District Panchayat Officer as the case may be shall execute the same as it were a decree or order passed by him.(4)Where any fine is imposed or compensation granted or maintenance allowed or a penalty imposed or damages awarded under Chapter XIII of the Act, the Panchayati Adalat shall issue a notice to the concerned requiring him to comply with the order or decision of the Panchayat within 30 days of the receipt of the notice. If the recovery thereof is not made within the aforesaid period or such further period not exceeding two months as the Panchayati Adalat may deem fit to allow, it shall forward the recovery case to the District Panchayat Officer, who shall thereupon execute the decree or order as if it were a decree or order passed by himself. To facilitate the speedy disposal of the execution of decree or order etc. passed by the Panchayati Adalat the Director, Rural Development may direct that the Inspector Panchayats, at the Headquarter of each block may function in addition to his own duties as "Parokar" in the concerned court on behalf of the Panchayati Adalat.
