Section 46 in Jammu and Kashmir Shops and Establishments Act, 1966
46. Composition of offences
[(1) The Labour Commissioner or any officer not below the rank of Assistant Labour Commissioner, if so authorised by the Labour Commissioner, by notification generally or specially, may accept from any person who is reasonably suspected of having violated any of the provisions of sections 6, 9, 13, 16, 18, 21, 23, 26, 47, 48, 52 or 52-A, a sum of money which shall not be less than fifty rupees and which may extend to five hundred rupees by way of composition for such offence or offences".][Substituted by Act XV of 2002 (Section 5).](2)On the composition of the offence, no further action in respect thereof shall be taken against the person accused of it and if any proceeding have already been instituted against him in any Court, the composition shall have the effect of acquittal of such person.
