Section 18(2) in The Maharashtra Motor Vehicles Tax Act, 1958
(2)On payment by such person of such sum together with the amount of [Tax and interest] [These words were substituted for the word 'tax' by Maharashtra 22 of 1979, Section 16(b).] (if any), due, such person, if in custody, shall be set a liberty, and if any proceedings in any Criminal Court have been instituted against such person in respect of the offence the composition shall be deemed to amount to an acquittal, and no further criminal proceedings shall be taken against such person in respect of such offence.
