(1)The Gram 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 Gram Panchayat on any subsequent day or days to which the trial may be adjourned.(2)The amount of bond to be executed under sub-section (1) if, forfeited shall be recoverable by the Gram Panchayat as if were a fine imposed by it.(3)If the accused fails to execute the bond required by sub-section (1), the Gram 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 (4) and (5) of section 50.
