79. Contempt of Court.- (1) The provisions of section 480 to 482 of the Code of Criminal Procedure, 1898, (V of 1898) shall apply to judicial proceedings under this Act:
Provided that the fine imposed for contempt of court shall not exceed twenty-five rupees.(2)Conjective powers.- The provisions of sections 512, 517 and 522 of the Code of Criminal Procedure, 1898, shall apply to criminal proceedings before 1[a] Panchayat, and if any order made by a Panchayat in relation to sections 517 and 522 of the Code of Criminal Procedure, 1898 (V of 1898) is not complied with, the panchayat shall forward the same to the nearest 2[Judicial Magistrate] who shall proceed to execute it as if it were an order passed by himself.
