Section 94(3) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(3)The Panchayat Samiti shall arrange for the remittance of the collections by money order in cases where this course is necessary in order to avoid interruption in the pound-keeper's duties.Explanation. - Charges for feeding and water appropriated by the pound-keeper, the balance of the purchase money under section 16 of the Cattle-Trespass Act, 1871, and the net sale proceeds under rule 92 are not received on behalf of the Panchayat Samiti.
