Section 124 in Rajasthan Panchayati Raj Rules, 1996
124. Release of cattle on ground of wrongful seizure.
- If the owner or his agent appears and refuses to pay the said fines and expenses, on the ground that the seizure was illegal and the owner is about to make a complaint, then on deposit of fines and charges if any incurred in respect of the cattle, the cattle shall be delivered to him.
