Section 92(4) in Rajasthan Panchayati Raj Rules, 1996
(4)If the owner of the vehicle or the person entitled thereto claims the same within a week from the date of seizure or at any time before sale, it shall be returned to him on payment of the tax due thereon and such penalty not exceeding Rs. 200/A. Panchayat may direct.Tax on Commercial Crops
