Section 27 in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
27. Payment of compensation to accused.
- If a Gram Nyayalaya is, after enquiry, satisfied that a case brought before it was false and frivolous or vexatious, such Gram Nyayalaya may order the plaintiff or complainant, as the case may be, to pay to the accused such compensation not exceeding one hundred rupees as it thinks fit.
