(7)Compensation to the accused.-If any Gram Sabha Adalat, after enquiry, is satisfied that a criminal case brought before it, is false or frivolous or vexations, such Adalat may order the complainant to pay to the accused such compensation not exceeding rupees twenty-five as it deems fit.(b)In respect of institution, trial and disposal of civil cases, the procedure to be followed by a Gram Sabha Adalal shall be as follows :
