- Any fine imposed in a case or compensation ordered to be paid under Section 53-F by a Panchayati Adalat shall be recoverable in the manner provided in Section 386 of the Code of Criminal Procedure, 1898, but if the Panchayati Adalat finds any difficulty in its recovery, it may request the magistrate within whose jurisdiction the Panchayati Adalat lies to recover it as if the sentence of fine or the order directing payment of compensation had been passed by him.
