Section 25 in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
25. Compounding of offences.
(1)The market committee may accept from any person who has committed or is reasonably suspected of having committee an offence (other than contravention of sections 37 and 38) against this Act or the rules or bye-laws made there under by way of compounding on 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 rule of the bye-laws in addition to the fee or other amount as 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, with a minimum of rupees two hundred and fifty; and(b)in other cases, a sum of money not exceeding one 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 offence and if any proceedings in respect of that offence have already been instituted against him in any court, the compounding shall have the effect of his acquittal.
