Section 143(2) in The Maharashtra Village Panchayats Act, 1959
(2)If the expense is not so paid, the [Standing Committee] [These words were substituted for the word 'Collector', by Maharashtra 5 of 1962, Section 286, Tenth Schedule.] may direct the [person in whose custody the village fund is kept] [These words were substituted for the words 'Officer-in-charge of the treasury in which the village fund is kept' by Maharashtra 36 of 1965, Section 61.] to pay such expense or so much thereof as is possible, from the balance of such fund in his hands [and such person] [These words were substituted for the words 'and the officer-in-charge of the treasury', by Maharashtra 36 of 1965, section 61.] shall comply with such directions.
