53A. [ Offences triable by Panchayati Adalats. [Inserted by Central Act 9 of 1959.]
(1)The following offences shall be triable by a Panchayati Adalat -(a)offences under Section 140, 160, 172, 174, 179, 269, 277, 279, 283, 285, 286, 289, 290, 294, 323, 334, 336, 341, 352, 356, 357, 358, 374, 379, 403, 411, (where the value of the stolen or misappropriated property in case under Section 379, 403 and 411 does not exceed fifty rupees), 426, 428, 430, 431, 447, 448, 504, 506, 509 and 510 of the Indian Penal Code;(b)offences under Section 24 and 26 of the Cattle trespass Act, 1871;(c)offences under Section 3, 4, 7 and 12 of the Delhi Public Gambling Act, 1955;(d)such other offence under any of the aforesaid enactments or any other enactment punishable with fine only up to a limit of one hundred rupees, as may, by notification in the Official Gazette, be declared by the Chief Commissioner to be triable by a Panchayati Adalat;(e)any offence under this Act or any rule made thereunder;(f)abetment of any of the foregoing offences;(g)an attempts to commit any of the forgoing offences, when such attempts is an offence;(2)Any criminal case relating to an offence under Section 143, 145, 151 or 153 of the Indian Penal Code, pending before any court may be transferred for trial to the Panchayati Adalat, if in the opinion of such court the offence is not serious.(3)The Chief Commissioner may by order published in the Official Gazette withdraw from a Panchayati Adalat the power to try all or any of the offences referred to in clauses (a) to (g) of sub-section (1)].
