53C. [ Certain persons not to be tried by Panchayati Adalat. [Inserted by Central Act 9 of 1959.]
- No Panchayati Adalat shall try and criminal case against a person where such person.(a)has been previously convicted of an offence punishable with imprisonment for a term of three years or more;(b)has been previously fined for theft by any Panchayati Adalat;(c)has been bound over to be of good behaviour under Section 109 or 110 of the Code of Criminal Procedure, 1898;(d)has been previously convicted under the Public Gambling Act, 1867 or the Delhi Public Gambling Act, 1955; or(e)is a public servant.]
