Section 47(3) in The Punjab Panchayati Raj Act, 1994
(3)Notwithstanding anything contained in sub-section (1), a Gram Panchayat shall be competent to take cognizance suo moto of cases falling under sections 160, 228, 264, 277, 289, 290, 294, 510 of the Indian Penal Code, 1860 and under sections 3 and 4 of the Punjab Juvenile Smoking Act, 1918.
