Section 114 in Rajasthan Panchayati Raj Rules, 1996
114. Appropriation of sale proceeds.
(1)From out of the proceeds of the sale of any property under Rule 111 or Rule 113 shall be paid, in the order of priority hereinafter mentioned: -(i)the cost incurred in such sale and the dues, if any, on account thereof;(ii)the cost of the attachment including the cost of maintaining any attached livestock at the rates for their maintenance in a panchayat cattle pound; and(iii)the demand of the Panchayat for the recovery of which the attachment and sale as were ordered.(2)Upon the payment referred to in Clause (iii) of Sub-rule (1) being made and credited in the Panchayat accounts, a receipt for the same shall be given to the defaulter.
