Section 92(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)If any person fails or refuses to deliver the record or article or pay the money as directed under sub-section (1), the prescribed authority may cause him to be apprehended and may send him with a warrant in such form as may be prescribed, to be confined in a Civil Jail for a period not longer than thirty days.
