Section 92(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)Where the prescribed authority is of the opinion that any person has unauthorisedly in his custody any record or article or money belonging to the Panchayat, he may, by a written order, require that the record or article or money be delivered or paid forthwith to the Panchayat, in the presence of such officer as may he appointed by the prescribed authority in this behalf.
