49. Compensation.- (1) If a fine is imposed under this Act, the 1* * Panchayat may order the whole or any part of the fine recovered to be applied-
(a)in defraying expenses properly incurred in the case by the complainant; and(b)in compensation for any material damage or loss caused by the offence committed.(2)If the 1* * * Panchayat considers that a case is false or frivolous or vexatious it may call upon the complainant to show cause why he should not pay compensation to the accused. The 1* * Panchayat shall record and consider any cause which the complainant may show and if it is satisfied that the case was false, frivolous or vexatious, may, for reasons to be recorded, direct that compensation not exceeding rupees fifty, shall be paid by the complainant to the accused.
