- [(1) The Sub-Divisional Officer may accept from any person who has committed an offence against sub-section (1) of Section 11-F in any area other than the Scheduled Area and committed an offence against Section 11-FF in any area, a sum of money not exceeding five thousand rupees by way of compensation for such offence.] [[Substituted by M.P. Act No. 13 of 2001 (w.e.f. 20-4-2001). Prior to substitution it read as under:'(1) The Sub-Divisional Officer may accept from any person who has committed an offence against sub-section (1) of Section 11-F or Section 11-FF a sum of money not exceeding five hundred rupees by way of compensation for such offence.']](2)On payment of such sum of money, no further proceedings shall be taken against such person in respect of such offence, and if in custody he shall be discharged.
