Section 12(9) in The Orissa Agricultural Produce Markets Act, 1956
(9)The Market Committee may accept from any person who has committed or is reasonably suspected of having committed an offence against this Act or the rules or bye-laws, on admission, by way of composition of an offence-(a)where the offence consists of the failure to pay or the evasion of any fee, or other amount recoverable under this Act of the rules or the bye-laws, in addition to the fee or other amount so recoverable, a sum of money not exceeding five hundred rupees or double the amount of such fee or other amount, whichever is greater; and(b)in other cases, a sum of money not exceeding five hundred rupees.
