Section 148(5) in Maharashtra Housing and Area Development Act, 1976
(5)The Authority may, after considering the report of the Board and after making such further enquiry as it considers necessary, disallow any time which appears to it to be contrary to law and surcharge the same on the person making or authorising the making of thy, illegal payment, and may charge against any person responsible therefor the amount or any deficiency or loss caused by the gross negligence or misconduct of that person, or, any sum received, which ought to have been, but is not, brought into accounts, by that person, and-(a)if the person on whom the surcharge or charge is made be a member, direct the Board to proceed against him in the manner provided in subÂsections (2) and (3) of section 151; and(b)if the person on whom the surcharge or charge is made is not a member, then after taking his explanation direct by order in writing that such person shall pay to the Panchayat the amount surcharged or charged, and if the amount is not so paid within one month, the State Government may recover as arrears of land revenue and credit it to the Panchayat fund.
