Section 117A in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
117A. [ Compounding of offences. [Rules 117A and 117B were inserted by G. N. of 7.6.1990.]
(1)An officer of the Market Committee who finds that a person including any market functionary has committed or is reasonably suspected of having committed an offence (other than contravention of sections 6 and 7) under the provisions of the Act, or rules bye-laws made thereunder shall report the fact together with the record, if any, in that behalf, to the Secretary of the Committee.(2)The Secretary shall place the report before the Market Committee. The Market Committee may, after consideration of the report, serve a notice on the person who has committed or is reasonably suspected of having committed the offence calling upon him within the time specified in the notice to explain why proceeding should not be taken against him or to state whether he is prepared to compound the offence.(3)If the person is prepared to compound the offence, the Market Committee shall order the person to appear before it, within the lime specified by the Committee and after giving him an opportunity of being heard, compound the offence as provided under section 52A.
