Section 34(8) in West Bengal Agricultural Produce Marketing (Regulation) Act, 1972
(8)[The market committee, or the Board, as the case may be] [Substituted 'The market committee' by West Bengal Act No. 16 of 2017, dated 31.3.2017.] may 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 thereunder by way of composition of such offence -(a)where the offence consists of the failure to pay or 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 not exceeding five hundred rupees or double the amount of fee or other amount whichever is greater, and(b)in other cases, a sum of money not exceeding five hundred rupees.
