Section 53 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
53. [ Composition of offences. [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).]
(1)A Market Committee or its subcommittee may accept from any person who is alleged to have committed an offence punishable under this Act or Rules or Bye-laws made thereunder in addition to the fees or other amount so recoverable, a sum of money not exceeding rupees [Five thousand] by way of composition for such offence.(2)On composition of any offence under sub-section (1), no proceedings shall be taken or continued against the person concerned in respect of such offence and if any proceedings in respect of the offence have already been instituted against him in any Court the composition shall have the effect of his acquittal.]Chapter-X Control
