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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(5) in The Rajasthan Municipalities Accounts Rules, 1963

(5)The pound keeper, shall immediately on receipt and to the last progressive total entered in the original of the receipt of the release passes (form 13) all sums received by him on behalf of the Board on account of impounded cattle sold.Explanation. - Charges for feeding and watering appropriated by the pound keeper, the 'balance of the purchases money' under section 16 of the Cattle Tress Pass Act and the net sale proceeds under the preceding rule, are not received on behalf of the Board.Note. - (1) See section 17 of the Cattle Tress Pass Act, 1871.