Section 125 in Rajasthan Panchayati Raj Rules, 1996
125. Sale on failure to pay lines etc.
- If the owner or his agent appears and refuses or fails to pay or deposit the said fines and charges, the cattle be sold by public auction by the Panchayat after giving a notice of five days. The fines liable and expenses of feeding and watering, together with the expenses of sale, if any, shall be deducted from the proceeds of the sale. The remaining cattle and the balance of the purchase money, if any, shall be delivered to the owner or his agent, together with an account showing: -(i)the number of cattle seized;(ii)the time during which they have been impounded;(iii)the amount of fines and charges incurred;(iv)the manner in which the proceeds have been disposed.Note. - The owner or his agent shall give a receipt for the cattle delivered to him and for the balance of the purchase money if any paid to him according to such account. If the owner of the cattle or his agent refuses to pay or deposit the fines and expenses incurred in respect of the cattle, then a written report may be obtained, if possible, from him.
