Section 32 in The Rajasthan Agricultural Produce Markets Act, 1961
32. Trial of offences.
(1)No offence under this Act or any rule or bye-law thereunder, shall be tried by a Court other than that of a Magistrate of the First Class or of a Magistrate of the Second Class specially empowered in this behalf.(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.(2)On composition of any offence under sub-section (1) no proceedings shall be taken or continued against the person concerned in respect of such offence and if any proceeding in respect of that offence has already been instituted against him in any court, upon the composition, the charges against him shall be deemed to have been withdrawn.] [Inserted by Section 21 of Rajasthan Act No. 15-A of 1973 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 14.7.1973.]
