(2)If any of the act mentioned in sub-section (1) is not performed within the time fixed, the Gram Panchayat may cause it to be performed and may recover the costs of performing it from such person.Earlier this power was in section 21 of the Punjab Gram Panchayat Act, 1952 and there was no variation for its applicability to the states of Punjab and Haryana.[[(3) No person shall dig, alter or damage aby street, pavement or drain in a village in any manner, for any purpose without prior permission of such authority and subject to such terms and conditions, as may be prescribed.] [Added vide Haryana Act No. 10 of 1999.]
