Section 5 in The Rajasthan Land Revenue (Eviction of Trespasser) Rules, 1975
5. Warrant of committal of trespasser to Jail.
- When any person is brought under a warrant issued under rule 4, the Tehsildar shall make an order for the detention of the trespasser in the civil prison. The warrant of committal to civil Jail shall be in Form 'C'.
