Section 18 in The Chhattisgarh Gram Nyayalaya Rules, 2001
18. Institution of criminal cases triable by Gram Nyayalaya.
(1)Any person wishing to institute a criminal case triable by Gram Nyayalaya shall make complaint in writing in Form-III to the Pradhan or in his absence, to the Secretary.(2)As soon as such complaint is received alongwith necessary fee of Five Rupees if complaint is in writing it shall be entered in the register of cases in Form-IV.(3)The Pradhan/Secretary shall fix a date for hearing of the complaint and give notice of the said date to the complainant and accused.
