Section 27(2) in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
(2)On the application of a person accused of an offence under this Act, the Cane Commissioner or the Collector of the district with the previous concurrence of the Cane Commissioner may at any stage compound such offence by levying a composition lee not exceeding the fine which could be imposed for such offence.
