Section 27 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
27. Institutions of proceeding.
(1)No prosecution shall be instituted under this Act except upon complaint made by or under authority from the Cane Commissioner or the Collector of the district.(2)On the application of a person accused of an offence under this Act, the Cane Commissioner or the Collector of the district with the previous concurrence of the Cane Commissioner may at any stage compound such offence by levying a composition lee not exceeding the fine which could be imposed for such offence.(3)No Court inferior to that of a Magistrate of the Second Class shall try any offence against this Act or any order or rule made thereunder.
