Section 10(3) in The M.P. Pashu (Niyantran) Adhiniyam, 1976
(3)On payment of the composition money and additional sum of money, as provided under sub-section (2), to such officer, the person, if in custody, shall be set at liberty and if any proceedings have been instituted against such person in any Criminal Court, the composition shall be deemed to amount to an acquittal and in no case shall any further proceedings be taken against such person or cattle, vehicle or vessel in respect of the same offence.
