Section 52(3) in The Punjab Panchayati Raj Act, 1994
(3)Where a Gram Panchayat imposes a fine under the provisions of this section and such fine is not paid as required it shall record an order declaring the amount of fine imposed and that it has not been paid, and shall forward the same to the nearest Judicial Magistrate who shall proceed to execute it as if were an order passed by himself, and such Judicial Magistrate may also sentence the accused to imprisonment in default of payment.
