Section 42 in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006
42. Composition of offences.
(1)A farmers' organisation may accept from any person who committed or in respect of whom a reasonable belief can be inferred that he has committed an offence punishable under this Act or the rules made thereunder, a sum of money not less than rupees one thousand in case of offences mentioned in clauses (a) to (h) of Section 39 and Rs. Five hundred for the offences mentioned in clauses (i) to (1) of Section 39 by way of composition.(2)On payment of such sum of money, no further proceedings shall be taken against him/her in regard to the offence to be compounded by the farmers' organisations.
