Section 53(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)A Market Committee or its subcommittee may accept from any person who is alleged to have committed an offence punishable under this Act or Rules or Bye-laws made thereunder in addition to the fees or other amount so recoverable, a sum of money not exceeding rupees [Five thousand] by way of composition for such offence.
