(7)When a decree has been sent for execution by a court subordinate to the High Court under Section 39 of the Code, the court to which such decree is sent shall prepare a sub-part of Part II and an index and order-sheet thereto and when, in accordance with the provisions of Section 41 of the Code, it certifies the fact of the execution of, or the circumstances, attending a failure to execute, such decree, it shall, at the same time transmit to the court which sent the decree for execution, the record of the execution proceedings. These papers shall, when received, be dealt with as laid down elsewhere in this rule.
