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State of Punjab - Section

Section 36 in The Punjab Panchayati Raj Act, 1994

36. Penalty for disobedience of special or general order of the Gram Panchayat.

- Any person who disobeys an order of the Gram Panchayat made under sections 34 and 35 shall be liable to a penalty which may extend to fifty rupees and if the breach is a continuing breach, with a further penalty which may extend to five rupees for every day after the first day during which the breach continues:Provided that the recurring penalty shall not exceed the sum of rupees 500.