Section 244(5) in Rajasthan Panchayati Raj Rules, 1996
(5)In case vehicle has not covered the prescribed minimum Distance or life, or vehicle has been lying un-used for last seven years or vehicle has met with an accident and will not be useful after repairs, the committee shall recommend the case certifying that: -(a)the vehicle is beyond economic repairs and uneconomical to operate.(b)the replacement of parts shall cause heavy expenditure and further running of vehicle shall be uneconomical.(c)the total cost of repairs and replacement of parts shall be Rs ....... as certified by the surveyor of Motor Garage Department.Powers of condemnation of such vehicles shall be with the Development Commissioner.
