Section 126 in Rajasthan Panchayati Raj Rules, 1996
126. Receipt for recovery of fines etc.
- If the cattle are released, the owner of the cattle or his agent shall be given one of the duplicate copies of the receipt in Form No. XVII and his signature obtained in the register in token of his having paid the fines or charges if any, incurred on the cattle, below the receipt. After adding the amount of the receipt to the amount of the last receipt the total shall be written in place of the total money received. This total shall be progressively increased which shall only be written when both the foils of the receipt are prepared.
