Section 53(2) in The M.P. Shops and Establishments Act, 1958
(2)On payment in full of such sum as may be determined by the Labour Commissioner or the Officer authorised by the Labour Commissioner under sub-section (1),-(a)no proceedings shall be commenced against any person as aforesaid; and(b)if any proceedings have already been commenced against any person as aforesaid, such proceedings shall not be further proceeded with.]
