Section 2(3) in THE MADHYA PRADESH LABOUR LAWS (AMENDMENT) ACT, 2022
(3)(a)Any person alleged with an offence under this Act, before or after the institution of prosecution may be allowed to compound the offence on payment of such amount as may be fixed by the State Government, by notification in the official Gazette and the State Government may also notify and thereby authorise any officer not below the rank of an Assistant Labour Officer for the purpose of compounding and determination of its amount.(b)On payment of the amount of contribution due and payable under the Act, if any, and on payment of such amount of compounding, as determined by the authorized officer under provision of clause (a),(i)the offender shall not be liable to any prosecution; and(ii)if any prosecution has already been instituted, the compounding shall amount to acquittal of the offender.PART-III AMENDMENT OF THE MADHYA PRADESH SLATE PENCIL KARMKAR KALYAN NIDHI ADHINIYAM, 1982
