Section 90 in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011
90. Compounding of offence.
(1)The Market Committee or the Chairman of the Market Committee duly authorized by a Resolution of the Market Committee in this behalf, within the jurisdiction of which such Market yard, Main Market yard or Sub Market yard or Private Market yard is situated, shall have the power to receive a sum, not exceeding Rs. Fifty thousand, by way of Composition Fees in addition to any amount recoverable from him as fee or any other dues from such person, who has Committed any offence or is reasonably believed to commit any offence punishable under this Act, Rules, and bye-laws made there under and shall compound the offence.(2)On the composition of any offence under sub section (1), no proceeding shall be taken or continued against the person concerned in respect of such offence, and in case any proceedings in respect of that offence have already been instituted against him in any court, the composition shall have the effect of his acquittal.
