Section 25(5) in Rajasthan Panchayati Raj Act, 1994
(5)Any officer empowered by the competent authority in this behalf may, without prejudice to any action that has been or may be taken under Sub-Section (4) use such force as may be deemed necessary for enforcing the provisions of Sub-Section and (2) and may for that purpose invoke in the prescribed manner the assistance of the police or the nearest Magistrate competent to do so.
