Section 30 in THE DIGITAL PERSONAL DATA PROTECTION ACT, 2023
30.Orders passed by Appellate Tribunal to be executable as decree.
(1)An order passed by the Appellate Tribunal under this Act shall be executable by it as a decree of civil court, and for this purpose, theAppellate Tribunal shall have all the powers of a civil court.(2)Notwithstanding anything contained in sub-section (1), the Appellate Tribunal may transmit any order made by it to a civil court having local jurisdiction and such civil court shall execute the order as if it were a decree made by that court.
