Section 84(2) in The Punjab Panchayati Raj Act, 1994
(2)The provisions of sections 299, 452 and 456 of the Code of Criminal Procedure, 1973, shall apply to criminal proceedings before a Gram Panchayat and if any order made by a Gram Panchayat in relation to section 452 and section 456 of said Code is not complied with, the Gram Panchayat shall forward the same to the nearest Judicial Magistrate who shall proceed to execute it as it were an order passed by himself.
