Section 171(3) in Uttarakhand Panchayati Raj Act, 2016
(3)If the person so called upon to furnish the information omits to furnish it, or furnishes information which is untrue, he shall be liable upon conviction to a fine which may extend to one thousand rupees.(B)Subject to the conditions and restriction in this section, Chairman of Zila Panchayat and Chief officer and any other member, officer or servant of the Zila Panchayat by the resolution, hereby authorised to enter into any building to inspect, measure and evaluate it.
