Section 319(3) in Rajasthan Municipalities Act, 2009
(3)If the expense and remuneration are not so paid, the State Government may make an order directing any person who for the time being has custody of any moneys on behalf of the Municipality, to pay such expense and remuneration from such money as he may have in his hands or may from time to time receive and such person shall be bound to obey such order.
