Section 66(2) in The West Bengal Panchayat Act, 1957
(2)If such duty is not performed within the period so fixed, the prescribed authority may appoint a person to perform it, and may direct that the expense of performing it shall be paid, within such time as it may fix, to the said person from the Anchal Panchayat Fund or the Gram Panchayat Fund, as the case may be.
