Section 53(3) in The Punjab Panchayati Raj Act, 1994
(3)The Gram Panchayat shall record and consider any cause which the complainant may show under sub-section (2) and if it is as satisfied that the case was false, frivolous or vexatious, may for reason, to be recorded direct that compensation not exceeding rupees fifty shall be paid by the complainant to the accused.
