Section 29 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
29. Disposal of fines or compensation.
(1)The amount of any fine or compensation or fees received by the Gram Nyayalaya shall be entered in the prescribed register and the money, so received, shall be deposited in a fund to be called the Gram Nyayalaya Fund.(2)The amount of the Gram Nyayalaya Fund may be used in meeting the expenses of the Gram Nyayalaya.
