Section 149(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)Any person who after the expiry of his term or on resigning from the office or removal from the office of Pradhan, Up-Pradhan, Chairman or Vice-Chairman fails to handover forthwith any document or, of any money or other properties vested in or belonging to the Panchayat, as the case may be, which are in his possession or control to his successor in office, shall, on conviction, be punished with a fine which may extend to two hundred and fifty rupees.
