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State of Punjab - Section
Section 16 in The Punjab Gram Nyayalayas Rules, 2010
16. Publication.
- These Rules shall be published in the Government Gazette of the State of Punjab."| APPENDIX `A' | |||
| Sr. No. | Nature of Proceedings | Abbreviated Form | |
| 1. | Offences under the Indian Penal Code (45 of 1860) ETC., | ||
| (i) | Offences not punishable with death, imprisonment for life orimprisonment for a term exceeding two years; | Challan (IPC)Comp (IPC) | |
| (ii) | theft, under section 379, Section 380 or Section 381 of theIndian Penal Code (45 of 1860), where the value of the propertystolen does not exceed rupees twenty thousand;, | ||
| (iii) | receiving or retaining stolen property under section 411 ofthe Indian Penal Code (45 of 1860), where the value of theproperty does not exceed rupees twenty thousand;, | ||
| (iv) | assisting in the concealment of disposal of stolen propertyunder section 414 of the Indian Penal Code (45 of 1860), wherethe value of such property does not exceed rupees twentythousand;, | ||
| (v) | offences under Sections 454 and 456 of the Indian Penal Code(45 of 1860);, | ||
| (vi) | insult with intent to provoke a breach of the peace undersection 504, and criminal intimidation, punishable withimprisonment for a term which may extend to two years, or withfine, or with both, under section 506 of the Indian Penal Code(45 of 1860);, | ||
| (vii) | abetment of any of the foregoing offences;, | ||
| (viii) | an attempt to commit any of the following offences, when suchattempt is an offence., | ||
| 2. | Offences and relief under the other Central Acts | ||
| (i) | any offence constituted by an act in respect of which acomplaint may be made under section 20 of the Cattle-trespassAct, 1871 (1 of 1871); | (i) Comp. (CTA) | |
| (ii) | the Payment of Wages Act, 1936 (4 of 1936); | (ii) Comp.(PWA) | |
| (iii) | the Minimum Wages Act, 1948 (11 of 1948); | (iii) Comp.(MWA) | |
| (iv) | the Protection of Civil Rights Act, 1955 (22 of 1955); | (iv) Comp.(PCR) | |
| (v) | order for maintenance of wives, children and parents underChapter IX of the Code of Criminal Procedure, 1973 (2 of 1974); | (v) Comp.Misc (Cr.P.C.) | |
| (vi) | the Bonded Labour System (Abolition) Act, 1976 (19 of 1976); | (vi) Comp.(BLA) | |
| (vii) | the Equal Remuneration Act, 1976 (25 of 1976) | (vii) Comp.(ERA) | |
| (viii) | the Protection of Women from Domestic Violence Act, 2005 (43of 2005) | (viii) Comp.(DVA) | |
| 3. | Suits of a Civil Nature within the jurisdiction of GramNayalayas | ||
| (i) | Civil Disputes, | ||
| (a) right to purchase of property; | (a) CD (RPP) | ||
| (b) use of common pasture; | (b) CD (UCP) | ||
| (c) regulation and timing of taking water from irrigationchannel | (c) CD (WIC) | ||
| (ii) | Property Dispute, | ||
| (a) village and farm houses (Possession) | (a) PD (Possession) | ||
| (b) water channels; | (b)PD (WC) | ||
| (c) right to draw water from a well or tube well | (c) PD (RDW) | ||
| (iii) | Other Disputes | ||
| (a) claims under the Payment of Wages Act, 1936 (4 of 1936); | (a) Civil PWA | ||
| (b) claims under the Minimum Wages Act, 1948 (11 of 1948); | (b) Civil MWA | ||
| (c) money suits either arising from trade transaction ormoney lending; | (c) Money suit | ||
| (d) disputes arising out of the partnership in cultivation ofland; | (d) Cultivation Dispute | ||
| (e) disputes as to the use of forest produce by inhabitantsof Gram Panchayats. | (e) Forest Produce Disputes |