Section 39 in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982
39. Composition of offences.
(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 case coming under clause (d) of Section 37 double the amount of the value; and(b)in any other cases, the maximum amount of fine which may be imposed in respect of the offence, by way of composition of the offence.(2)On the payment of such sum of money the suspended person if in custody shall be discharged and no further proceedings shall be taken against such person.
