Section 82(4) in The West Bengal Panchayat Act, 1973
(4)If any person whom a Nyaya Panchayat summons by written order to appear or give evidence, or to produce any document before it fails, without lawful excuse, to obey such summons and thereby commits an offence, the Nyaya Panchayat, may take cognizance of such offence and may sentence the person convicted of such offence to a fine not exceeding twenty-five rupees.
