Section 77(2) in The Punjab Panchayati Raj Act, 1994
(2)If any person, whom the Gram Panchayat summons by written order to appear or give evidence or to produce any document before it, willfully fails to obey such summons, the Gram Panchayat may take cognizance of such disobedience and after giving such person, an opportunity to explain may, on conviction sentence him to a fine not exceeding twenty-five rupees.
