Section 223 in The West Bengal Panchayat Act, 1973
223. Bye-laws.
(1)A Gram Panchayat, a Panchayat Samiti or a Zilla Parishad [shall make bye-laws] [Words substituted for the words 'may make bye-laws' by W.B. Act 8 of 2003.] [or amend bye-laws] [Words inserted by W.B. Act 37 of 1984.], not inconsistent with the provisions of this Act or the rules made thereunder, for enabling it to discharge its functions under this Act.(1A)[ The bye-laws made or amended under sub-section (1) shall be published by the Gram Panchayat or the Panchayat Samiti or the Zilla Parishad, as the case may be, in the manner prescribed.] [Sub-Section (1A) inserted by W.B. Act 37 of 1984.](2)The State Government may, by notification, rescind any bye-law and thereupon such bye-law shall cease to have effect.(3)In making a bye-law under sub-section (1), a Gram Panchayat, a Panchayat Samiti or a Zilla Parishad may provide that a breach of the same shall be punishable with fine which may extend to one hundred rupees, and in the case of a continuing breach with a further fine which may extend to ten rupees for every day during which the breach continues after the offender has been convicted of such breach.
