Section 7 in The Rajasthan Prevention Of Mrityu Bhoj Act, 1960
7. Sarpanchas etc. bound to give information
(1)The Sarpanch and every Panch of a Gram Panchayat established under the Rajasthan Panchayat Act 1953 (Rajasthan Act 21 of 1953) and every patwari and lambardar shall be bound to communicate forthwith to the nearest magistrate competent to take cognizance of an offence punishable under section 4 or section 6 any information which he may posses respecting the commission of, or intention to commit, such offence, within the local limits of his jurisdiction.(2)any such Sarpanch, Panch, Patwari or Lambardar failing to give the information required by sub-section (1) to communicate shall be punishable with imprisonment of either description for a term which may extend to three months, or with fine, or with both.This section makes it obligatory upon a Sarpanch and every Panch or the Gram Panchayat, Patwari and Lambardar to give information for the offences U/s 5 of 6 to the nearest First Class Magistrate, if he fails to do so he can be also punished and convicted under this section upto 3 month or fine or both.
