Section 56(5) in Chit Funds (Rajasthan) Rules, 1989
(5)On failure of the defaulter, or any person interested, or any person holding any interest in the property, to deposit the amount under sub-rule (4), the Court or the Collector or the Registrar, as the case may be shall direct the property be transferred to the judgment creditor on the conditions stated in the certificate in Form XIX.
