Section 46 in Punjab Panchayat Samitis and Zila Parishads Act, 1961
46. Penalty for infringement of by-laws.-
In making any by-law, a Panchayat Samiti may direct that a breach of the same shall be punishable with fine which may extend to fifty rupees and in the case of a continuing breach, with a further fine which may extend to five rupees for every day during which the breach is continued after conviction for the first such breach so, however, that it does not exceed in the aggregate five hundred rupees.
