Section 122(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998
(1)With the previous approval of the Director, the Secretary of a Marketing Committee or any other officers authorised by the Director in this behalf, may accept from any person against whom a reasonable suspicion exists that he has committed an offence under this Act or any rules, regulations or bye-laws- made thereunder, a sum of money by way of composition for such offence.
