Section 150(2) in Uttarakhand Panchayati Raj Act, 2016
(2)If through any act, neglect, or default on his part, a person has incurred a penalty imposed by sub-section (1) and has caused any damage to the property of a Gram Panchayat, Kshettra Panchayat and Zila Panchayat the person-incurring such penalty shall be liable to make good such damages as well as to pay Such penalty, and the damages may be recovered from the offender in the prescribed manner.
