Section 23(1) in The East Punjab Children Act, 1949
(1)If in any case in which an information has been laid by any person under the last preceding section the magistrate, after such enquiry as he may deem necessary , is of opinion that such information was false and either frivolous or vexatious the magistrate may for reasons to be recorded in writing direct that compensation to such an amount not exceeding one hundred rupees as he may determine be paid by such informer to the person against whom was laid.
