Section 55(3) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(3)If any person fails to comply with the directions contained in the notice served under sub-section (2) by the Gram Panchayat within the period specified in such notice, the Gram Panchayat may, itself take such action as required to be done by such persons at the expense of such person which shall be paid by him within thirty days from the date on which a demand notice has been served by the Gram Panchayat. On failure to pay the expenses within specified period, the same shall be recovered as an arrear of land revenue.[(3-A) Notwithstanding anything contained in sub-section (3) whoever contravenes any provision of this section or the rules or bye-laws made thereunder or the conditions of permission granted by the Gram Panchayat or fails to comply with any lawful directions or requisition made under any of the said provisions may be prosecuted by the Gram Panchayat or the officer authorised by the State Government for this purpose and on conviction he shall be punished with simple imprisonment which may extend to six months or with fine which may extend to two thousand rupees or with both, and in case of continuing offence with further fine which may extend to two hundred and fifty rupees for every day during which the offense continued after the date of first conviction.] [Inserted by M.P. Act No 5 of 1999 (w.e.f. 5-4-1999).]
