Section 5(2) in Rajasthan Refuse (Conversion into Manure) Act, 1951
(2)If any such expense and remuneration are not so paid, the collector may make an order directing any person, who for the time being has custody of any moneys on behalf of the Municipal authority as its officer, treasurer, banker, or otherwise, to pay such expense and remuneration from such moneys as he may have in his hands or may from time to time receive, and such person shall bound to obey such order.
