Section 107(1) in The Bihar Panchayat Raj Act, 2006
(1)A bench of the Gram Katchahry shall, after hearing the parties and after considering the evidence adduced by the parties, record its decision in writing, and may sentence any offender convicted by it to pay a fine not exceeding one thousand rupees:Provided that if the members of the bench present during the trial of a case fail to come to a unanimous decision, the decision of the majority of such members shall be the decision of the bench :Provided further that in the case of equality of votes of the members of a bench present during the trial of a case, the Sarpanch shall have a second or casting vote and the decision of the bench shall be in accordance with such second or casting vote.
