Section 124 in The Punjab Panchayati Raj Act, 1994
124. Penalty for disobedience orders of Panchayat Samiti.
- Whoever disobeys any lawful direction or prohibition given by a Panchayat Samiti by written notice issued by the Executive Officer under any power conferred by this Act or rules made thereunder, or fails to comply with the conditions subject to which any permission was given by the Panchayat Samiti or the Chairman or the Executive Officer on its behalf under any power so conferred, shall, if the disobedience or omission is not an offence punishable under any other provision of this Act, be punishable with fine which may extend to rupees five hundred and, in case of continuing breach, with a further fine which may extend to five rupees for every day during which the breach is continued after conviction for the first such breach, so, however, that it does not exceed to the aggregate five hundred rupees.
