Section 90(1) in The M.P. Vanijyik Kar Niyam, 1995
(1)Where the Commissioner accepts under Section 75 from any person a sum by way of composition of an offence, he shall make an order in writing in that behalf in Form 70 specifying therein-(i)the sum determined by way of composition;(ii)the date on or before which the sum shall be paid in to the treasury;(iii)the authority before whom and the date on or before which a receipted challan shall be produced in proof of such payment, and(iv)the date on or before which the person shall report the fact of such payment to the Commissioner.
