- The officer executing a warrant of arrest or attachment shall endorse on the warrant the fact of satisfaction of the decree in whole or in part only when the amount is paid to such officer himself or paid to the decree-holder in his presence or payment of the amount is admitted by the decree-holder or his recognised agent in writing. The court shall then fix a date for recording the reported satisfaction of the decree. Due notice of date shall be given to the decree-holder or his counsel. The notice will be issued without any process fee and be served like a summons. If the decree-holder or his counsel does not appear in spite of sufficient service, the court shall record the decree satisfied to the extent of the payment so made or admitted by the decree-holder or his agent to have been made.
