Section 52(2) in The Punjab Panchayati Raj Act, 1994
(2)The amount of any bond taken under clauses (c) and (d) of the foregoing sub-section if forfeited, shall be recoverable by the Gram Panchayat as if it were a fine imposed by itself and if the accused or his father or his guardian as the case may be, fails to execute such a bond within the time fixed the accused shall be punishable with fine which may extend to one hundred rupees.
