27. By-laws.- (1) A Gram Panchayat may, from time to time, make by-laws consistent with this Act and with any rules made thereunder generally for carrying out all or any of the purposes of this Act.
(2)In making a by-law under sub-section (1) the Gram Panchayat may direct that a breach of it shall be punishable with fine, which may extend to ten rupees and if the breach is continuous with a further fine of one rupee for every day after the first during which the breach continues.(3)The power conferred under this section to make by-laws is subject to the condition of previous publication for such time and in such manner as the Director may determine, and no by-law shall come into force until it has been confirmed by the Director.
