Section 134(3) in The Himachal Pradesh Panchayati Raj Act, 1994
(3)Every person in possession of moneys, accounts, records or other property pertaining to a Gram Panchayat or Panchayat Samiti or the Zila Parishad shall on the requisition for this purpose in writing of the Officer referred to in sub-section (1), forthwith hand over such moneys or deliver up such accounts, records or other property to the said officer or the person authorised in the requisition to receive the same.
