Section 115 in Rajasthan Panchayati Raj Rules, 1996
115. Appointment and duties of pound keeper.
(1)A pound keeper may be separately appointed by the Panchayat or his duties may be entrusted to any contractor appointed through open auction. It shall be the duty of the pound keeper: -(a)to maintain the following records to the pounds: -(i)cattle pound register in Form No. XV;(ii)receipt book showing particulars of the impounded cattle in Form No. XVI.(iii)pass books showing delivery of the cattle impounded in Form No. XVII and XVIII, and(iv)account of charges to be paid by the owner of the cattle in Form No. XIX and sale proceeds;(b)to prepare such statements as may be directed from time to time by the panchayat; and(c)to keep the cattle impounded safe and arrange for protection from heat, cold and rain and also to feed them.(2)All expenses relating to the pound and feedings and watering the impounded cattle shall be charged to the Panchayat Fund and all incomes therefrom shall be deposited into it.
