(1)(a)The amount of any fine imposed or compensation awarded by Gram Sabha Adalat under this Act shall be paid to be Adalat within fifteen days of the order imposing or awarding it.(b)If after the expiry of the said fifteen days, the amount remains unpaid, the Gram Sabha Adalat shall proceed to recover it under the provisions of Section 386 of the Code of Criminal Procedure (Act 5 of 1898) and may, if it finds any difficulty in its recovery, certify the fact to the District Magistrate or the Sub-divisional Magistrate within whose jurisdiction the Adalat lies, and such Magistrate shall recover it as if the sentence of fine or the award of compensation had been passed by him, and remit the amount to the Adalat.
