Section 39(1) in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982
(1)The Administrator may accept from any person against whom a reasonable suspicion exists that he has committed an offence under this Act a sum of money not exceeding-(a)in case coming under clause (d) of Section 37 double the amount of the value; and(b)in any other cases, the maximum amount of fine which may be imposed in respect of the offence, by way of composition of the offence.
