Section 39 in Arunachal Pradesh Agricultural Produce and Livestock Marketing (Promotion and Facilitation) Act, 2017
39. Compounding of offences.
(1)The Market Committee may accept from any person who has committed or is reasonably suspected of having committed an offence (other than contravention of section 59 against this Act or the Rules or Bye-laws, made thereunder by way of compounding of such offence -(a)Where the offence consists of the failure to pay or the evasion of any fee/ user charge, or other amount recoverable under this Act or the Ru!es or the Bye-laws in addition to the fee/user charge or other amount so recoverable a sum of money not less than the amount of the fee or ether amount and not more than five times the amount of fee or other amount to the maximum extent of rupees ten thousand.(b)In other cases a sum of money not exceeding ten thousand rupees.(2)On the compounding of any offence under sub-section (1), no proceeding shall be taken or continued against the person concerned in respect of such an offence, and if any proceedings in respect of that offence have already been instituted against him in any court, the compounding shall have effect of his acquittal.
