Section 165(3) in Rajasthan Panchayati Raj Rules, 1996
(3)Panchayat shall issue notices to such trespassers in Abadi area for eviction of land trespassed. Whenever it is brought to the notice of Panchayat on its member or secretary that a trespass is being committed, Sarpanch may issue an injunction order prohibiting trespasser to commit trespass or carry out construction failing which encroachment or construction will be removed at his risk and cost a date of hearing will be fixed when Panchayat may pass suitable order after giving the trespasser a reasonable opportunity of being heard.
