Section 40A(2) in Assam Weights and Measures (Enforcement) Act, 1958
(2)On payment by the offender of the compounding money as per sub-section (l), the offender/ if in custody, shall be set at liberty and if any proceedings in any criminal court have been instituted against the offender in respect of the offence, the composition shall be deemed to amount to an acquittal and no further criminal proceedings shall be taken against him in respect of such offence.]
