Section 15 in The Himachal Pradesh Panchayati Raj Act, 1994
15. Penalty for disobedience of a special or general order of the Panchayat.
- Any person who disobeys an order of the Gram Panchayat made under sections 12 and shall be liable to a penalty which shall be imposed by the Gram Panchayat and mat extend one thousand rupees; and if the breach is a continuing breach, with further penalty which may extend to ten rupees for every day after the first during which the breach continues:Provided that recurring penalty shall not exceed the sum of five thousand rupees The penalty, if not paid shall be recovered as arrears of land revenue.
