Section 133(5) in Rajasthan Municipalities Act, 2009
(5)When the property is immovable,-(i)the attachment shall be made by an order prohibiting the defaulter from transferring or charging the property in any way, and all persons from taking any benefit from such transfer or charge, and(ii)the order shall be proclaimed at some place on or adjacent to the property by beat of drum or other customary mode, and a copy of the order shall be affixed on a conspicuous part of the property and on a conspicuous part of the office of the Municipality and also, when the property is land paying revenue to the State Government, in the office of the Collector of the district in which the land is situate.
