Section 146(4) in The Bihar Panchayat Raj Act, 2006
(4)In making a Rule under this Section the Government may provide that a person guilty of breach thereof shall, on conviction, be punished with fine which may extend to five hundred rupees and where the breach is a continuing one with further fine which may extend to a maximum of twenty-five rupees for every day on and after the first day on which the breach continues.
