Section 130(e) in Rajasthan Panchayati Raj Rules, 1996
(e)In case no objection is received from any person or the cattle could not be proved of the person who filed objection, the Panchayat, while ordering the auction of the cattle, shall deposit the fine and expenses of feeding the cattle into the account of the cattle pound and the balance, if any, of the auction money shall be carried to the funds of the Panchayat
