256. Bye-laws and penalties for the breach thereof.
(1)Subject to the provision of this Act and of any other law and to such rules as may be prescribed, a Panchayat may with the approval of the Government make bye-laws for carrying out any of the purposes for which it is constituted.(2)In making a bye-law the Panchayat may provide that any person who commits a breach thereof, shall be liable to pay by way of penalty such sums as may be fixed by the Panchayat not exceeding five hundred rupees or, in case of a continuing breach fifty rupees for every day during which the breach continues after a penalty has been levied for the first breach.(3)The Government shall have power to make rules regarding the procedure for the making of bye-laws, the publication thereof and the date on which they shall come into effect.
