Section 298(2) in Rajasthan Municipalities Act, 2009
(2)Any prosecution under this Act or under any rules or bye-laws made thereunder may, save as therein otherwise provided, be instituted before any Magistrate, and every fine or penalty imposed under or by virtue of this Act or any rule or bye-laws thereunder and also all claims to compensation or other expenses for the recovery of which no special provision is otherwise made in this Act may be recovered on application to such Magistrate by the distress and sale of any movable or immovable property within the limits of his jurisdiction belonging to the person from whom the money is claimable.
