Section 313(2) in Rajasthan Municipalities Act, 2009
(2)If the expense and remuneration are not paid, the District Magistrate may make an order directing any person, who for the time being has custody of any moneys on behalf of the Municipality, to pay such expenses and remuneration from such moneys as he may have in his hands or may from time to time receive and such person shall be bound to obey such order.
