Gram Nyayalayas Act, 2008

First Schedule (See Sections 12 and 14)

Part I: Offences under the Indian Penal Code (45 of 1860), Etc.

      i.         offences not punishable with death, imprisonment for life or imprisonment for a term exceeding two years;

     ii.         theft, under section 379, section 380 or section 381 of the Indian Penal Code (45 of 1860), where the value of the property stolen does not exceed rupees twenty thousand;

    iii.         receiving or retaining stolen property, under section 411 of the Indian Penal Code (45 of 1860), where the value of the property does not exceed rupees twenty thousand;

    iv.         assisting in the concealment or disposal of stolen property, under section 414 of the Indian Penal Code (45 of 1860), where the value of such property does not exceed rupees twenty thousand;

     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, under section 504, and criminal intimidation, punishable with imprisonment for a term which may extend to two years, or with fine, 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 foregoing offences, when such attempt is an offence.

Part II: Offences and Relief under the Other Central Acts

      i.         any offence constituted by an act in respect of which a complaint may be made under section 20 of the Cattle-trespass Act, 1871(1 of 1871);

     ii.         the Payment of Wages Act, 1936 (4 of 1936);

    iii.         the Minimum Wages Act, 1948 (11 of 1948);

    iv.         the Protection of Civil Rights Act, 1955 (22 of 1955);

     v.         order for maintenance of wives, children and parents under Chapter IX of the Code of Criminal Procedure, 1973 (2 of 1974);

    vi.         the Bonded Labour System (Abolition) Act, 1976 (19 of 1976);

   vii.         the Equal Remuneration Act, 1976 (25 of 1976);

  viii.         the Protection of Women from Domestic Violence Act, 2005 (43 of 2005).

Part III: Offences and Relief under the State Acts (To Be Notified By the State Government)

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