Section 42 in Bihar Employees Insurance Courts Rules, 1952
42. Execution.
(1)Any person in whose favour an order has been passed shall, within one year from the date of the order, apply in to the Court which made the order for its execution.(2)On such application being made, the Court shall send the same together with the necessary record to a Civil Court, of competent jurisdiction, for its execution and such Civil Court shall have the same power in executing such order as if it had been passed by it.
