Section 87(6) in The Punjab Panchayati Raj Act, 1994
(6)Notwithstanding anything contained in this Act, whoever, in contravention of the provisions of this section wilfully evades the handing over of such record or property shall, on conviction by Judicial Magistrate of the Ist class be punishable with imprisonment either description which may extend to 3 yrs. or with fine or with both.
