(1)A Gram Panchayat may, from time to time, make bye-laws consistent with this Act and with rules made thereunder generally for carrying out all or any of the purposes of this Act.(2)In making a bye-law under sub-section (1) the Gram Panchayat may direct that a breach of it shall be punishable with fine, which may extend to fifty rupees and if breach is continuous with a further fine of two rupees for every day after first during which the breach continues.(3)The power conferred under this section to make bye-laws is subject to the condition of previous publication for such time and in such manner as the Director may determine, and no bye-law shall come into force until it has been confirmed by the Director.
