(1)A Gaon Panchayat may, subject to the provisions of the Act and the rules made there under and with the previous sanction of the Zilla Parishad, make bye-laws to carry out the purposes of this Act in so far as it relates to its powers and duties.(2)In particular and without prejudice to the generality of the foregoing powers, a Gaon Panchayat may make such bye-laws as may be required to discharge the function and duties entrusted to under section 19.(3)in making any bye-laws under sub-section (1) and (2) the Gaon Panchayat may provide that a contravention thereof shall be punishable with such fine as may be prescribed.(4)Any such bye-laws may also provide that a person contravening the same, shall be required to remedy so far as it lies in his power, the mischief, if any, caused by such contravention.(5)All bye-laws made under this section shall be subject to the condition or previous publication and such publication shall be in such manner as may be prescribed.
