Section 28(7) in The Rajasthan Municipalities Accounts Rules, 1963
(7)When a claim is preferred under section 17 of the Cattle Tress Pass Act, 1871, to any sum credited as the net sale proceeds of unclaimed cattle, the original credit shall be traced in the pound register. If on investigation the claim is established, the amount repayable shall be paid under the written orders of the Chairman or Executive Officer and the payment shall be brought to account direct in the general cash book (form 34). The fact of the payment and the number and date of the payment voucher shall be noted in the remarks column of the pound register against the entry of the original credit.Note. - In cases where the claimant is not resident of the Municipality and an enquiry is necessary this, may, at the request of the Board, be made through the District Magistrate.
