Section 179(2) in The Maharashtra Village Panchayats Act, 1959
(2)If any such person as aforesaid shall not deliver the record or pay the money as directed, the Collector may cause him to be apprehended and may send him with a warrant in such form as may be prescribed, to be confined in a civil jail till he delivers up the record or pays the money:Provided that no such person shall be so detained in confinement for a period longer than one calendar month.
