Section 181 in Uttarakhand Panchayati Raj Act, 2016
181. Procedure in case of execution of warrant against property outside the rural area.
(a)If no sufficient movable property belonging to a defaulter can be found within the rural area, the district magistrate may, on the application of the Zila Panchayat, issue warrant to an officer of his court-(1)for the distress and sale of any movable property or effect belonging to a defaulter within any other part of the jurisdiction of the magistrate, or(2)In the case of action being taken under subsection (a) the other magistrate shall endorse the warrant so issued or and cause it to be executed, and any amount recovered to be remitted to the magistrate issuing the warrant, who shall send same to the Zila Panchayat.(b)A fee for every notice issued under section 105(d) and distress made under section 105(g) or 106(a) and the cost of maintaining any livestock seized under the said sections shall be chargeable at the rates respectively specified in such behalf in rules made by the State Government and shall be included in the costs of recovery to be levied under section 105(e).(c)No distress or the sale made under this Act shall be deemed unlawful, nor any person making the same be deemed a trespasser on account of an error, defect or want of form in the bill, notice, warrant of distress, inventory or other proceeding relating thereto.
