Section 30 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
30. Quark Amin for attachment and sale of movable property.
- Every attachment and sale of movable property in realization of revenue or rent under section 230 or of arrears recoverable as revenue or rent, shall unless the officer ordering the attachment otherwise directs, be made by a Quark Amin. The fee levied for a warrant of attachment (FORM III) shall be rupee one.
