Section 107 in Rajasthan Panchayati Raj Rules, 1996
107. Warrant of attachment and sale.
(1)If the person on whom a notice of demand has been served does not, within fifteen days from the service of such notice of demand, either pay the sum demanded in the notice or show cause to the satisfaction of the Panchayat why it should not be realised, such sum with all costs of the recovery may be recovered by means of a warrant of attachment and sale of the movable property of the defaulter, issued by the Panchayat in Form XIV.(2)Every such warrant shall be signed by the Sarpanch, or, in his absence, by the Up-Sarpanch and shall subject to the provision contained in Sub-rule (3), be addressed to the Secretary or other Clerk of the Panchayat.(3)Where the property proposed to be attached and sold is beyond the jurisdiction of the Panchayat issuing the warrant of attachment and sale, such warrant shall be addressed to the Sarpanch of the Panchayat within whose jurisdiction such property lies for the time being and, where it is in an area for which there is no Panchayat, it shall be addressed to the Tehsildar having jurisdiction.(4)The Sarpanch of the Panchayat or the Tehsildar receiving the warrant under Sub-rule (3) may endorse it to any subordinate officer.(5)A warrant issued under this rule shall be for the attachment and sale of only so much part of the movable property of the defaulter as will suffice to meet the demand of the Panchayat, and the costs of attachment and sale.
