Section 67(2) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(2)On payment of such sum as may be determined by the Chief Executive Officer under sub-section (1), no further proceedings shall be taken against the accused person in respect of the same offence, and any proceedings, if already taken, shall stand abated, and the accused person, if in custody, shall be discharged.
