Section 113 in Rajasthan Panchayati Raj Rules, 1996
113. Sale of attached property.
(1)In the following cases, namely: -(i)When an objection to the attachment has not been filed under Rule 112 or, if filed, has been disallowed, and(ii)When the defaulter has failed to pay the amount of the demand after the attachment of his property within fifteen days of such attachment and property attached has not been sold under Rule 111.Such property shall be ordered to be sold by public auction on a date to be fixed therefor, which shall not be earlier than the twentieth day after the date of attachment.(2)A notice of such sale by public auction shall be proclaimed by beat of drum in the vicinity of the place, and at some central place in the village or town, where the property to be sold is for the time being:Provided that from the date of the issue of a notice to the date on which the auction commences, at least fifteen days time shall have lapsed.(3)Bids shall be called for at such auction and the person making the highest bid shall be declared to be the purchaser of the property so auctioned.(4)The entire amount of the bid shall be paid by the purchaser on the spot.(5)The Sarpanch or any panch of the Panchayat issuing the warrant of attachment and sale under Rule 107, the Sarpanch or any officer to whom it is addressed to endorsed and any officer engaged or employed in the sale of the attached property shall not take part at any sale thereof under this rule.
