Section 288(2) in Telangana Panchayat Raj Act, 2018
(2)A bye-law made by the Gram Panchayat may provide that any person who commits a breach thereof shall be liable to pay by way of penalty such sum as may be fixed by the Gram Panchayat not exceeding rupees five thousand, or in case of a continuing breach, not exceeding one hundred rupees for every day during which the breach continues after a penalty has been levied for the breach.
