41. Expenses and realization made by Panchayati Adalat.
(1)The expenses of the Panchayati Adalat shall be charged to the Gaon Sabha Area Fund of each unit in a circle in equal proportion.(2)All sums realised by way of [court fee or fine in any suit, criminal case or proceeding] disposed or by a Panchayati Adalat shall be handed over by the Chief Commissioner to the Gaon Sabha situated within the jurisdiction of the Panchayati Adalat in equal proportion.
