Section 47(1) in The Punjab Panchayati Raj Act, 1994
(1)A criminal case before a Gram Panchayat shall be instituted on a complaint in writing and on payment of fee prescribed in Schedule III by presenting it in person to the Sarpanch, and in his absence, to any Panch or by sending it by registered post to the Gram Panchayat :Provided that if the court fee stamp is not available at the place where the Gram Panchayat ordinarily sits or at the place from where the complaint is sent an equivalent amount may be paid in cash or sent to the Gram Panchayat by money order.
