Section 22 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
22. Maximum penalties.
(1)The following are the maximum fines which may be inflicted by a Gram Nyayalaya in respect of offences under its jurisdiction :-(i)In respect of an offence under the Indian Penal Code, 1860 (XLV of 1860) no exceeding one thousand rupees;(ii)In respect of offences under other Acts, not exceeding five hundred rupees, subject to the maximum permissible for such offences.(2)No Gram Nyayalaya shall inflict a sentence of imprisonment whether substantively or in default of payment of fine.
