Section 246 in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
246. Disobedience to notice issued to individual.
- If a notice has been given under the provisions of this Act or under a rule or bye-law to a person requiring him to execute a work or to provide or do or refrain from doing anything within time specified in the notice, and if such a person fails to comply with such a notice, then -(a)the Zila Panchayat or the concerned Kshettra Panchayat, as the case may be, may cause such work to be executed or such thing to be provided or done, and may recover all expenses incurred by it on such account from the said person in the manner provided in Chapter VIII and, further(b)the said person shall be liable, on conviction before a Magistrate, to a fine which may extend to one hundred rupees, and, in case of a continuing breach, to a further fine which may extend to five rupees for every day after the date of the first conviction during which the offender is proved to have persisted in the offence.
