Section 130(b) in Rajasthan Panchayati Raj Rules, 1996
(b)While publishing the notice, the Panchayat shall simultaneously and conditionally auction such cattle and the auction money realised shall be deposited in suspense account. Following shall be the condition of auction of the cattle: -(i)the buyer of the cattle shall not transfer the ownership of cattle within a period of 30 days in case no objection is filed, and by the final decision of such an objection, if filed, and(ii)he shall also return the cattle to the Panchayat on payment of the auction money and the expenses of feeding of the cattle :
