Section 40 in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002
40. 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 cases coming under clause (d) of Section 38 double the amount of the value; and(b)in any other cases, the maximum amount of the fine which may be imposed in respect of the offences, by way of composition of the offence.(2)On the payment of such sum of money no further proceedings shall be taken against such person.
