Section 72(3) in Karnataka Panchayat Raj Act, 1993
(3)Whoever, not being duly authorised in that behalf, removes earth, sand other than sand used for domestic purposes by residents of the panchayat area or other materials from, or makes any encroachment in or upon any open site which is not private property shall, on conviction, be punished with fine which may extend to two hundred rupees, and,-(i)in the case of an encroachment, with further fine which may extend to two rupees for every day on which the encroachment continues after the date of first conviction;(ii)in the case of removal of earth, sand or other material, twice the value of such earth, sand or other material shall also be recoverable as a fine.
