Section 9(2) in Bombay Molasses (Control) Act, 1956
(2)On the payment by such person of such sum of money, or such value, or both, as the case may be, such person, if in custody, shall be set at liberty and the property seized may be released. If any proceedings shall have been instituted against such person in any Criminal Court, the composition shall be deemed to amount to an acquittal and in no case shall any further proceedings be taken against such person or property with reference to the same facts.]
