Section 45 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
45. Charges payable in connection with attachment and sale to be deposited before release of live-stock or other movable property.
- When the live-stock or other movable property is released from attachment or sold, the charges payable in connection with the attachment and sale shall be ascertained and recorded by the attaching officer or the officer holding the sale, and shall, so far as possible, be discharged by him from the amount, if any paid in by the defaulter before the release of the live-stock or other movable property, or from t he proceeds of the sale.
