Section 142(1) in The Rajasthan District Boards Act, 1954
(1)If no sufficient movable property belonging to a defaulter can be found within the rural area, the District Magistrate may, on the application of the Board, issue his warrant to an officer of his court.(a)for the distress and sale of any movable property or effects belonging to a defaulter, within any other part of the jurisdiction of the Magistrate, or(b)for the distress and sale of any movable property belonging to the defaulter within the jurisdiction of any other Magistrate exercising jurisdiction within Rajasthan.
