Section 40(1) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
(1)The Administrator may accept from any person against whom a reasonable suspicion exists that he has committed an offence under this Act a sum of money not exceeding,-(a)in cases coming under clause (d) of Section 38 double the amount of the value; and(b)in any other cases, the maximum amount of the fine which may be imposed in respect of the offences, by way of composition of the offence.
