Section 77(3) in Kerala District Administration Act, 1979
(3)Any person who having been the President, or the Vice-President or a Chairman of any Standing Committee of a district council fads to hand over any document or other property vested or belonging to the district council which are in, or have come into his possession or control to his successor in office or other prescribed authority,-(a)in every case, as soon as his term of offices as such President or Vice-President or Chairman expires;(b)in the case of a person who was the Vice-President, or the Chairman of a Standing Committee also on demand by the President, shall be punishable with fine not exceeding one thousand rupees for every such breach.
