Section 54 in The M.P. Gram Panchayats (Accounts) Rules, 1999
54. Fines and Penalties.
- All the fines and penalties levied under the different provisions of the law or according to the directives of the State Government, shall immediately on impositions be entered in the register of fines and penalties in Form GP-12. Similarly recovery of the fines and waiver/ write-off shall also be accounted for in aforesaid register.
