Section 45 in The Azadpur Agricultural Produce Market Committee Bye-Laws, 1980
45. Composition of offences.
- When an offence committed under the Act or Rules or Bye-laws made thereunder, is resolved to be compounded under Section 70(1) the Committee may in addition to the fee or additional fee levied may levy on the defaulter a penalty not exceeding the amount equal and the amount fee.
