Section 117A(2) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(2)The Secretary shall place the report before the Market Committee. The Market Committee may, after consideration of the report, serve a notice on the person who has committed or is reasonably suspected of having committed the offence calling upon him within the time specified in the notice to explain why proceeding should not be taken against him or to state whether he is prepared to compound the offence.
