Section 28(2) in The Maharashtra Water Resources Regulatory Authority Act, 2005
(2)On payment of such sum as may be determined by the Authority or the State Government or any officer authorised by the State Government under subsection (1), no further proceedings shall be taken against the accused person in respect of the same offence, and any proceedings if already taken or initiated shall stand abated, and the accused person, if in custody, shall be discharged.
