Section 59(1) in Maharashtra Jeevan Authority Act, 1976
(1)The Member-Secretary or any other officer of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] authorised by it by general or special order in that behalf may, either before or after the institution of proceedings for any offence punishable under this Act, accept from any person charged with such offence by way of composition of the offence a sum not exceeding two thousand rupees, as he thinks proper.
