47. Prompt disposal of criminal cases.- (1) the 1* * Panchayat shall, if possible, try a criminal case and pass orders on the day on which the accused appears and, if that is not possible, may; if he is not already on bail, require him to execute a bond with or without sureties for a sum not exceeding five hundred rupees to appear before the 1* * Panchayat on any subsequent day or days to which the trial may be adjourned.
(2)The amount of such bond if forfeited shall be recoverable by the 2* * Panchayat as if it were a fine imposed by it.(3)If the accused fails to execute the bond required by sub-section (1) the 2* * Panchayat shall inform the Magistrate of the fact and the date fixed for the next hearing; and the Magistrate shall proceed as provided under sub-sections (2), (3) and (4) of section 46.
