Section 151 in Uttarakhand Panchayati Raj Act, 2016
151. Disobedience to notice issued.
(a)If a notice has been given to a person under the provisions of this Act or of any rule or bye-law made thereunder to a person requiring him to execute a work in respect of any property, movable or immovable, public or private, or to provide or do or refrain from doing anything within a time specified in the notice, and such person fails to comply with the notice, then-(1)the Gram Panchayat, Kshettra Panchayat and Zila Panchayat may cause such work to be executed or such thing to be provided or done, and may recover all expenses incurred by it on such account from the said person in the prescribed manner as arrears of land revenue;(2)such person shall also be liable on conviction for the fine which may extend to five hundred rupees and in case of continuing breach, of a further fine which may extend to ten rupees for each day after the date of the first conviction during which the offender is proved to have persisted in the offence or as may be prescribed;Provided that no notice shall be invalid for defect in form or something has been missed.(b)Unless otherwise expressly provided, no court shall take cognizance of any of the offences punishable under this Act or under any rule or bye-law, except on the complaint of, or upon information received from, the Zila Panchayat or the concerned Kshettra Panchayat or some person authorized by the Zila Panchayat or the concerned Kshettra Panchayat by general or special order in this behalf.
