Section 143 in The Rajasthan District Boards Act, 1954
143. Fees and costs.
- Fees for -(a)every notice issued under section 137;(b)distress made under section 140 or section 142; and(c)the costs of maintaining any livestock seized under the said sections;shall be chargeable at the rates respectively specified in that behalf in rules made by the State Government and shall be included in the cost of recovery to be levied under section 138.
