(1)The provisions of -(a)the West Bengal Court-fees Act, 1970,(b)the Code of Criminal Procedure, 1898,(c)the Code of Civil Procedure, 1908, and(d)the Indian Evidence Act, 1872,shall not apply to any trial before a Nyaya Panchayat.(2)The procedure to be followed by a Nyaya Panchayat in any trial, in the enforcement of its decisions anti orders, and in the method of forming a quorum shall, subject to the provisions of this Act, be in accordance with prescribed rules.
