Section 187(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)In making bye-laws under sub-section (1) the Panchayat may direct that a breach thereof shall be punishable with a fine which may extend to two hundred and fifty rupees and in the case of the continuing breach with a further fine which may extend to five rupees for every day during which the breach continues after the first conviction.
