Section 89(3) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996
(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.
