Section 32(2) in The Rajasthan Agricultural Produce Markets Act, 1961
(2)[ No court shall take cognizance of any offence under this Act, except upon the complaint in writing either by the Secretary or by any other person specially authorised by the Director.] [Substituted by Section 20 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.][32A. Composition of offences. - (1) A sub-committee comprising the Chairman, a Government nominee and the Secretary may compound an offence committed under this Act or the rules or bye-laws and may accept from the offender, for the compounding of such offence, the following sums of money, namely: -(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 rules, the fee or other amount so recoverable and, in addition, a sum of money not exceeding five hundred rupees or double the amount of fee or other amount, which is greater; and(b)In respect of offences punishable with fine only a sum of money not exceeding the amount of such fine.
