12A. [ Composition of offence. [Inserted by M.P. Extension of Laws Act, 1958 (23 of 1958).]
- Any gazetted officer of the Agriculture Department authorised in this behalf by the State Government may, on acceptance of such sum as may be prescribed, compound any offence under this Act or the rules made thereunder.(2)On the composition of the offence under this section no further action in respect thereof shall be taken against the person accused of it and if any proceedings in respect of that offence have already been instituted against such person in any Court, the composition shall have the effect of this acquittal thereof.]
