Section 46 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958
46. Costs of feeding of live-stock to be recovered as arrears of land revenue from defaulter.
- If- (a) the live-stock is adjudged to belong to a third person who has objected to the attachment, or(b)the proceeds of the sale are found to be insufficient, or(c)for any other reason payment of the charges cannot be made, the attaching officer or the officer holding the sale shall report the matter to the officer issuing the order of attachment or sale, who shall direct the realisation from the defaulter as arrears of land revenue of all costs still due including that of feeding the live-stock along with the principal dues, if any, still left to be realised.E-Attachment and Sale of Land
