Section 130(d) in Rajasthan Panchayati Raj Rules, 1996
(d)In case of delivery of the cattle to the person filing the objection, the fine and expenses of feeding shall be recovered from him. The fine and expenses of the period the cattle remained in the pound shall be deposited in the account of the cattle pound and out of the expenses of feeding, the Panchayat shall pay such feeding charges as it thinks fit up to the day of the conditional auction. The balance, if any, shall be carried to the funds of the Panchayat.
