Section 170(2) in The Rajasthan Law And Judicial Department Manual, 1952
(2)if the sum exceeds Rs. 200/- submit a report to the Government stating the circumstances under which the sum became due to the Government the legal proceedings which resulted in the sum being decreed the steps taken for the satisfaction of the decree and the causes which have rendered the satisfaction of the decree impossible and asking for sanction of the Government to the writing off of the sum found to be irrecoverable.
