Section 62(1) in The Punjab Panchayati Raj Act, 1994
(1)Any person, who wishes to institute a suit before a Gram Panchayat, shall present a petition in writing to the Sarpanch, or, in his absence, to any Panch and shall at the time pay the fees prescribed in Schedule III :Provided that if the court fee stamp is not available at the place where the Gram Panchayat ordinarily sits, an equivalent amount in cash shall be paid.
