Section 46(c) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
(c)for any other reason payment of the charges cannot be made, the attaching officer or the officer holding the sale shall report the matter to the officer issuing the order of attachment or sale, who shall direct the realisation from the defaulter as arrears of land revenue of all costs still due including that of feeding the live-stock along with the principal dues, if any, still left to be realised.
