Section 198 in The Punjab Panchayati Raj Act, 1994
198. Recovery of money by Chief Executive Officer of Zila Parishad.
(1)Every person in possession of moneys, accounts, records or other property pertaining to the Zila Parishad or to the Panchayat Samiti within the area of the Zila Parishad shall on requisition in writing of the Chief Executive Officer for this purpose, forthwith hand over such moneys or deliver such accounts, records or other property to the Chief Executive Officer or the person authorised in the requisition to receive the same.(2)The Chief Executive Officer may also take steps to recover any money due from any person as arrears of land revenue subject to the provisions of the Punjab Land Revenue Act, 1887 for the recovery of the arrears of land revenue from defaulters and for the purpose of recovering the accounts, records or other property pertaining to the Gram Panchayat or Panchayat Samiti or Zila Parishad may issue a search warrant and exercise such powers with respect thereto as may lawfully be exercised by a Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).(3)Every person knowing where any moneys, accounts, records or other property pertaining to a Gram Panchayat or Panchayat Samiti or Zila Parishad are concealed, shall be bound to give information of the same to the Chief Executive Officer.(4)An appeal shall lie from an order of the Chief Executive Officer under this section to the State Government.
