Section 76 in The M.P. Extension of Laws Act, 1958
76. The Madhya Pradesh Cotton Control Act, 1954 (XVII of 1954)
Section 1. - For sub-section (2), substitute-"(2) It extends to the whole of Madhya Pradesh."Section 6. - (1) In sub-section (1) for "Mahakoshal region" wherever it occurs, substitute-"Madhya Pradesh".(2)In sub-section (4) for "the Mahakoshal region" substitute "the State of Madhya Pradesh".After Section 12, insert the following :-"12-A. Composition of Offence. - (1) Any gazetted officer of the Agriculture Department authorised in this behalf by the State Government may, on acceptance of such sum as may be prescribed, compound any offence under this Act or the rules made thereunder.(2)On the composition of the offence under this section no further action in respect thereof shall be taken against the person accused of it and if any proceedings in respect of that of offence have already been instituted against such person in any Court, the composition shall have the effect of his acquittal thereof."
