Section 290(2) in Telangana Panchayat Raj Act, 2018
(2)Any person who is convicted under sub-section (1) fails to handover any documents of, or any moneys or other properties vested in, or belonging to the Gram Panchayat, which are in or have come into his possession or control, to his successor in office, shall be punishable for each day after conviction during which he continues to persist the offence with a fine not exceeding one hundred rupees.
