Section 49(2) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(2)[ On payment of such sum as may be determined by the Chief Executive Officer or the State Government or any officer authorised by the State Government under sub-section (1), no further proceedings shall be taken against the accused person in respect of the same offence, and any proceedings if already taken, shall stand abated, and the accused person, if in custody, shall be discharged.] [This sub-section was substituted by Maharashtra 41 of 1997, section 4(b).]
