Section 75 in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
75. Power to compound offences.
(1)The Committee may accept, from any person who has committed or is reasonably suspected of having committed an offence under this Act (other than contravention of section 27 of this Act), or the rules or bye-laws, by compounding of such offence,-(a)where the offence consists of the failure to pay or the evasion of any fee, or other amount recoverable under this Act or the rules or the bye-laws made thereunder in addition to the fee or other amount so recoverable, a sum of money not less than the amount of the fee or other amount and not more than five times the amount of fee or other amount; and(b)In other cases a sum of money not exceeding five thousand rupees.(2)On the compounding of any offence under sub-section (1), no proceeding shall be taken or continued against the person concerned in respect of such an offence, and if any proceedings in respect of that offence have already been instituted against him in any court, the compounding shall have effect of his acquittal.Chapter-VIII Miscellaneous
