Section 151(2) in Uttarakhand Panchayati Raj Act, 2016
(2)such person shall also be liable on conviction for the fine which may extend to five hundred rupees and in case of continuing breach, of a further fine which may extend to ten rupees for each day after the date of the first conviction during which the offender is proved to have persisted in the offence or as may be prescribed;Provided that no notice shall be invalid for defect in form or something has been missed.(b)Unless otherwise expressly provided, no court shall take cognizance of any of the offences punishable under this Act or under any rule or bye-law, except on the complaint of, or upon information received from, the Zila Panchayat or the concerned Kshettra Panchayat or some person authorized by the Zila Panchayat or the concerned Kshettra Panchayat by general or special order in this behalf.
