19A. Transmission of order of costs for execution. - Where costs have been awarded by the Court in a reference or in an application for reference under the Act, but have not been paid, the person entitled to them may apply the Court for execution of the order. The application shall be accompanied by an affidavit stating the amount of costs awarded and the amount remaining unpaid. The Court may direct the order to be sent to the District Court of the district in which the order is to be executed. The order may be executed by such Court or be transferred for execution to any subordinate Court].
