Section 271A in Andhra Pradesh Panchayat Raj Act, 1994
271A. [ Penalty for not handling over documents, moneys etc., to the newly elected Sarpanch or Upa-Sarpanch of a Gram Panchayat. [Inserted by Andhra Pradesh Act No. 33 of 1998, dated 22.12.1998.]
(1)Any Sarpanch who having been the Sarpanch, Temporary Sarpanch or Upa-Sarpanch of a Gram Panchayat fails to hand over any documents of or any moneys or other properties vested in or belonging to, the Gram Panchayat, which are in, or have come into, his possession or control, to his successor in office or other prescribed authority, -(i)in every case, within a period of thirty days from the expiry of the term of office as such Sarpanch, Temporary Sarpanch or Upa-Sarpanch; and(ii)in the case of person, who was the Upa-Sarpanch also within a period of thirty days on demand by the Sarpanch shall be punishable with imprisonment which may extend upto six months or with fine not exceeding one thousand rupees or with both, for every such offences.(2)Any person who is convicted under sub-Section (1) fails to handover any documents of, or any moneys or other properties vested in, or belonging to the Gram Panchayat, which are in or have come into, his possession, or control to his successor in office, shall be punishable for each day after conviction during which he continues to persist in his offence with a fine not exceeding one hundred rupees.(3)In cases falling under sub-Sections (1) and (2), the court may, apart from ordering conviction for the offence, order the seizure of the documents, moneys or other properties of the Gram Panchayat from the person convicted.]
