(1)Every order made by the Appellate Tribunal shall be enforced by it in the same manner as if it were a decree made by a Court in a suit pending therein, and it shall be lawful for the Appellate Tribunal to send, in case of its inability to execute such order, to the Court within the local limits of whose jurisdiction,-(a)in the case of an order against a company, the registered office of the company is situated; or(b)in the case of an order against any other person, place where the person concerned voluntarily resides or carries on business or personally works for gain, is situated.
