53E. [ Compensation to complainants. [Inserted by Central Act 9 of 1959.]
- In imposing any fine, the Panchayati Adalat may order any portion or the whole of the fine recovered to be applied -(a)in defraying the expenses properly incurred in the criminal case by the complainant;(b)in the payment to any person or compensation for any material loss or injury caused by the offence; or(c)in compensating any bona fide purchaser of stolen property for loss of the same where property is restored to the possession of the person entitled thereto
