Section 3 in THE MADHYA PRADESH LABOUR LAWS (AMENDMENT) ACT, 2022
3. Amendment of Section 19.
Section 19 of the Madhya Pradesh Slate Pencil Karmakar Kalyan Nidhi Adhiniyam, 1982 (No. 13 of 1983), shall be numbered as sub-section (1) thereof and after sub-section as so numbered the following new sub-section shall be added, namely :(2)(a)Any person alleged with an offence under this Act, before or after the institution of prosecution may be allowed to compound the offence on payment of such amount as may be fixed by the State Government, by notification in the official Gazette and the State Government may also notify and thereby authorise any officer not below the rank of an Assistant Labour Officer for the purpose of compounding and determination of its amount .(b)On payment of such amount of compunding, as determined by the authorized officer under clause (a), —(i)the offender shall not be liable to any prosecution; and(ii)if any prosecution has already been instituted, the compounding shall amount to acquittal of the offender.
