Section 84(2) in Rajasthan Panchayati Raj Rules, 1996
(2)The Panchayat may make arrangements with postal authorities whereby a list of all goods received by post parcels, along with the names of the addresses, may be obtained at the Panchayat Office and if any such parcel is not produced at the Panchayat Office within a month of the receipt thereof, the Panchayat may take such steps against the addressee as may be provided for in the bye-laws.
