Section 53 in The M.P. Shops and Establishments Act, 1958
53. [ Composition of offence. [Substituted by M.P. Act No. 10 of 1982.]
- [(1) Subject to the conditions as may be prescribed, the Labour Commissioner or any officer not below the rank of a Labour Officer if so authorised by the Labour Commissioner by notification, may. cither before or after the institution of proceedings under this Act, permit any person charged with an offence punishable under Section 44, 55 or 46 to compound the offence on payment of such sum which shall not be less than rupees fifty and not more than the maximum amount of fine prescribed for the offence.](2)On payment in full of such sum as may be determined by the Labour Commissioner or the Officer authorised by the Labour Commissioner under sub-section (1),-(a)no proceedings shall be commenced against any person as aforesaid; and(b)if any proceedings have already been commenced against any person as aforesaid, such proceedings shall not be further proceeded with.]
