Section 30 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
30. Recovery of fines or compensation.
- If any fine imposed or compensation granted by a Gram Nyayalaya is not paid within the time prescribed, the Gram Nyayalaya shall certify accordingly to the Collector, who shall proceed to recover it as if it were an arrear of land revenue and shall remit it when so recovered to the Gram Nyayalaya.
