Section 133(3) in Rajasthan Municipalities Act, 2009
(3)The attachment of movable property shall not be excessive, that is to say, the movable property attached shall be as nearly as possible proportionate in value to the amount recoverable under the warrant, and if any articles have been attached which, in the opinion of a person authorized by or under sub-Section (3) of Section 131 to sign a warrant or of the person to whom the warrant is addressed, should not have been so attached, they shall forthwith be returned.
