(1)Any person who soon after the expiry of his term or resigning from the office or removal from the office of Sabhapati or Up-Sabhapati or Sachiva of Gram Panchaya or as the case may be, fails to hand over any document or, any money or other properties vested in or belonging to the Gram Panchayat or Zilla Panchayat, as the case may be,which are in his possession or control,to his successor-in-office, shall on conviction, be punished with a five which may extent to fine hundred rupees and in the case of a continuing failure or contravention with an additional fine which may extend to fifty rupees for every day after the first conviction during which has persisted in the failure or contravention.(2)Any person who will fully obstructs any member or office bearer or servant of all Gram Panchayat or a Zilla Panchayat, as the case may be, in the discharge of his duties or any thing which he is empowered to do shall,on conviction, be punished which may extend to five hundred rupees.(3)Any person required by this Act or rules made thereunder to furnish any information fails to furnish such information or knowingly furnishes wrong information shall on conviction, be punished with a fine which may extend to five hundred rupees.(4)Any person who contravenes the provision of this Act or rules made thereunder for which no penalty is provided for under this Act shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to two hundred rupees, or with both.
