Section 23A in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966
23A. Compounding of offences.
(1)The market committee accept from any person, who has committed or is reasonably suspected of having committed an offence against this Act or the Rules or bye-laws made there under, other than such offences as may be prescribed, or by way of compounding of such offices -(a)Where the offence consists of the failure to pay, or the evasion of any fee, or other amount recoverable under this Act or the rules or bye-laws made thereunder, in addition to the fee or other amount so recoverable, a sum or money not less than the amount of the fee or other amount subject to a minimum amount of rupees two hundred and fifty and(b)In other cases, a sum of money not exceeding rupees five hundred.(2)On payment of the amount by way of compounding no further proceedings shall be taken or continued against the defaulter in regard to the office of suspected offices so compounded.
