Section 23(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)The Court of Magistrate of the second class may pass a sentence of imprisonment for a term not exceeding one year, or of fine not exceeding ten thousand rupees, or of both, or of community service.Explanation. - "Community service" shall mean the work which the Court may order a convict to perform as a form of punishment that benefits the community, for which he shall not be entitled to any remuneration.[Similar to Section 29 from Old CrPC-Also Refer]
