Section 28(1) in The Chhattisgarh Gram Nyayalaya Rules, 2001
(1)If the Gram Nyayalaya does not convict the accused under Rule 27 or if the accused does not make such admission, the Gram Nyayalaya shall proceed to hear the complainant if any and take all such evidence as may be produced in support of the prosecution and also to hear the accused and take all such evidence as he produces in his defence.
