Section 3 in Andhra Pradesh Gram Panchayat (Executive Authorities Power to Summon and Examine Witness) Rules, 2000
3. Penalty.
- Whoever fails to obey the summons issued by the executive authority under Rule 1 without a reasonable cause of excuse which should be intimated to the executive authority at least two or three days in advance shall be punishable with line which may extend to one hundred rupees.
