Section 135 in Rajasthan Panchayati Raj Rules, 1996
135. Provisions where the ownership of cattle is in dispute in a Court of Law.
- In case where the ownership of the impounded cattle is in dispute in a Court of law or otherwise. The Court may direct that the cattle shall be kept in the cattle pound of the Panchayat for a period to be specified in that order and that the approximate charges on account of feeding of the cattle etc., shall be deposited in advance by the party concerned:Provided that if this party does not pay in advance the sum fixed by the Panchayat under this rule or there is no such party to pay the aforesaid sum, the Court may pass appropriate order as it thinks fit.
