Section 18 in Madhya Pradesh Motor Vehicles Taxation Act, 1947
18. Composition of offences.- Any offence made punishable by or under this Act may be compounded by the prescribed authority in the prescribed manner. On the composition of the offence, no further action in respect thereof shall be taken against the person accused of it, and if any proceedings have already been instituted against him in any Court, the composition shall have the effect of an acquittal of such person.
