78. Penalties for failing to appear before a Panchayati Adalat.
- If any person who is summoned by a Panchayati Adalat by a written order to appear to give evidence or to produce any document before it, wilfully disobeys such summons or notice or order, the Panchayati Adalat may make a complaint tot he magistrate having jurisdiction and the said person shall be punishable with fine which may extend to twenty-five rupees; but the fine will not absolve him from the obligation to attend :Provided that no woman shall be compelled to appear in person before the Panchayati Adalat. She may be examined on commission consisting of at least 2 persons in the manner prescribed :Provided further that no Government servant shall be compelled to produce an official document privileged under Sections 123, 124 or 162 of the Indian Evidence Act, 1872.Provided also that if a document is produced in obedience to a summons issued under this section, the Panchayati Adalat shall cause the document to be copied mark the copy after
