Section 315(4) in Rajasthan Municipalities Act, 2009
(4)If the amount due to the State Government or other agency under sub-Section (3) is not paid within a reasonable time, the State Government may make an order directing the person having the custody of the municipal fund to pay it in priority to any other charge against such fund and such person shall, so far as the funds to the credit of the Municipality admit, be bound to comply with such order.
