(1)Any person who soon after the expiry of his term or resigning from the office or removal from the office of Sabhapati or Up-Sabhapati or Sachiva of Gram Panchaya or as the case may be, fails to hand over any document or, any money or other properties vested in or belonging to the Gram Panchayat or Zilla Panchayat, as the case may be,which are in his possession or control,to his successor-in-office, shall on conviction, be punished with a five which may extent to fine hundred rupees and in the case of a continuing failure or contravention with an additional fine which may extend to fifty rupees for every day after the first conviction during which has persisted in the failure or contravention.
