Section 183 in The Rajasthan Law And Judicial Department Manual, 1952
183. Inquiry into pauperism and instructions to Public Prosecutor.
(1)On receipt of the Public Prosecutor's report the Collector will, if necessary, with the assistance of the Superintendent of Police, cause an inquiry, will instruct the Public Prosecutor whether he should appear or not to oppose the application.(2)If the Collector decides that the application should be opposed, he will also forward to the Public Prosecutor all the papers relating to the inquiry made by him.
