Section 37A in Uttar Pradesh Krishi Utpadan Mandi Adhiniyam, 1964
37A. [Compounding of offence. [Substituted by section 6 of U.P. Act No. 4 of 1999.]
(1)A market committee or its sub-committee or with the authorization by a resolution of a committee, its Chairman, may accept from any person who has committed or is reasonably suspected of having committed an offence punishable under this Act in addition to the fee or other amount recoverable from him, a sum of money not exceeding rupees [twenty thousand] by way of composition fee and compound the offence.(2)On the composition of any offence under sub-section (1) no proceeding shall be taken or continued against the person concerned in respect of the such offence, and if any proceedings in respect of that offence have already been instituted against him in any Court, the composition shall have the effect of his acquittal.]
