Section 89 in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
89. Sale of animals. [Section 209.]
(1)When a pound is directly managed by the Panchayat Samiti, every sale of impounded animal shall be conducted under the direct supervision of the Executive Officer or of such other person as the Panchayat Samiti may appoint in this behalf.(2)The pound-keeper shall attend every sale of impounded animals unless exempted from such attendance by general or special orders of the Panchayat Samiti on the ground that his attendance would prejudice his other duties. He shall take with him his pound register and his counterfoil book of receipts for the purchasers of the impounded animals sold in Form XL.(3)When under the provision of sub-rule (2), the pound-keeper does not attend a sale, the officer conducting the sale shall give to the purchaser of the impounded animals a receipt in Form XL and shall remit to the treasury with a challan Form III, the amount of sale proceed, if any, and shall send to the pound-keeper :-(a)a memorandum showing :(i)the number and description of animals sold;(ii)the date on which sold;(iii)the names and addresses of the purchasers;(iv)the amount for which sold; and(v)the number of animals, if any, returned unsold; and(b)the two foils of the challan received back from the treasury duly signed to be dealt with as provided for in rule 94 :Provided that if the animals sold have been impounded otherwise than under the Cattle-Trespass Act, 1871, the officer conducting the sale shall not remit the amount in respect of such animals to the treasury but shall send it to the pound-keeper together with the memorandum specified in clause (b) of this sub-rule.
