Section 12(1) in The Karnataka Sugarcane (Regulation of Purchase and supply) Act, 2013
(1)On the application of a person accused of an offence under this Act or the rules made there under, the Commissioner for Cane Development and Director of Sugar or any other officer authorized in this behalf may accept from him a sum of money not exceeding ten thousand rupees by way of composition for such offence at any stage before the judgement in the case has been pronounced.
