Section 144(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)If any person fails or refuses to deliver the record or article or pay the money as directed under sub-section (1), the prescribed authority may report the matter to the Magistrate and on receipt of such report the Magistrate may cause such a person to be apprehended and may send him in a Judicial lock-up for a period not longer than fifteen days.
