Section 38A in The Bombay Weights and Measures (Enforcement) Act, 1958
38A. [ Composition of offences. [Section 38A was inserted by Maharashtra 14 of 1965, Section 10.]
(1)Any offence punishable under section 23, 24, 25, 27, 28, 32 or 34 other than a second or subsequent offence under section 23 or section 25 may, either before or after the institution of the prosecution, be compounded by the State Government or by any authority authorised in this behalf by the State Government on payment of such sum as the State Government or such authority, as the case may be, thinks fit.(2)On payment by the offender of such sum, the offender, if in custody, shall be set at liberty, and proceedings in any criminal court have been instituted against the offender in respect of the offence, the composition shall be deemed to amount to an acquittal, and no further criminal proceedings shall be taken against him in respect of such offence.]
