Section 107 in The Punjab State Election Commission Act, 1994
107. Execution of orders as to costs.
- Any order as to costs under the provisions of this Chapter may be produced before a court of original jurisdiction within the local limits of whose jurisdiction any person directed by such order to pay any sum of money, has a place of residence or of business, and such court shall execute the order or cause the same to be executed in the same manner and by the same procedure, as if it were a decree for the payment of money made by itself in a suit:Provided that where any such costs or any portion thereof can be recovered by an application made under sub-section (1) of section 106, no application shall lie under this section within a period of one year from the date of such order unless it is for the recovery of the balance of any costs which has been left unrealised after an application has been made under that sub-section owing to the insufficiency of the amount of security deposits referred to in that sub-section.
