92. Decretal amount not recoverable by ordinary means.
- When the District Officer considers a decretal amount to be not recoverable by ordinary means, he shall apply to the Legal Remembrancer for sanction to the transference of the amount to the last column of the Register (Form E in the Appendix), stating in his application the steps taken by him for the realisation of the amount and the reasons for their failure. In particular the application should state whether the action prescribed by Rule 84 has been taken in cases to which that rule applies. On receipt of such sanction and after the amount is entered in red ink in the last column of the Register, the District Officer shall take any steps he considers justifiable to realise the amount, including the offer of a percentage, but not the sale of the decree.
