Section 16(1) in The M.P. Gram Nyayalaya Adhiniyam, 1996
(1)Notwithstanding anything contained in the Code of Civil Procedure, 1908 (No. V of 1908) or the Code of Criminal Procedure, 1973 (No. 2 of 1974) or the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) a Gram Nyayalaya shall have exclusive jurisdiction-(i)to hear and determine any suit for recovery of money not exceeding one thousand rupees and also the execution and other miscellaneous proceedings arising therefrom and for that purpose the Gram Nyayalaya shall be deemed to be a Civil Court.(ii)to inquire and try offences under :-(a)Sections 160, 172, 174, 175, 178, 179, 180, 269, 277, 279, 283, 289, 290, 294, 323, 334, 336, 341, 352, 358, 374, 379, 411, 426, 428, 447, 448, 506 (first part), 509 and 510 of the Indian Penal Code, 1860 (No. XLV of 1860);(b)the Cattle Trespass Act, 1871 (No. 1 of 1871);(c)the Madhya Pradesh Juvenile Smoking Act, 1929 (No. VII of 1929); and(d)Section 13 of the Public Gambling Act, 1867 (No. III of 1867) and for that purpose the Gram Nyayalaya shall be deemed to be a Criminal Court.(iii)to hear and dispose of cases under Sections 248 and 250 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) and for that purpose the Gram Nyayalaya shall be deemed to be the Court of Tahsildar :Provided that it shall not be competent for the Gram Nyayalaya to impose a fine exceeding five hundred rupees but if in any case it considers that circumstances of the case warrant imposition of a higher fine, it may refer the case to the Sub-Divisional Officer who shall, after giving the party concerned an opportunity of being heard pass such orders in respect of fine as he may deem fit.
