Section 57(2) in The Gujarat Electricity Industry (Reorganisation and Regulation) Act, 2003
(2)On payment of such sum as determined by the Commission under sub-section (1), the accused person if in custody shall be set at liberty and if proceedings shall have been instituted against the accused in any Criminal Court, the composition shall be held to amount to an acquittal and no further proceedings shall be taken against the accused person in respect of that offence.
