Section 133(2) in Rajasthan Municipalities Act, 2009
(2)The following property shall not be attached namely: -(i)the necessary wearing apparel and bedding of the defaulter, his wife and children,(ii)his cooking utensils,(iii)the tools of artisans, and(iv)when the defaulter is an agriculturist, his implements of husbandry, seed grain, and such cattle's as may be necessary to enable the defaulter to earn his livelihood.
