On 6 March 2023, the Government of Madhya Pradesh issued a notification specifying compound offences under the Motor Vehicles Act, 1988. This notification suppresses all other notifications in this regard.
The following officers under the Motor Vehicles Act, 1988 have been sent the list of compound offences:
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Transport Commissioner;
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Additional Transport Commissioner;
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Joint Transport Commissioner;
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All Deputy Transport Commissioners;
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All District Magistrates;
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All Additional District Magistrates;
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All Sub- Divisional Magistrates;
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All Executive Magistrates;
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All Superintendents of Police;
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All Additional Superintendents of Police;
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All Deputy Superintendents of Police;
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All Regional Transport Officers;
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All District Transport Officers/ All Assistant Regional Transport Officers;
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All Transport Inspectors;
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All Transport Sub- Inspectors;
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All Assistant Transport Sub- Inspectors;
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All Inspectors, posted in Traffic branch of Police Department;
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All Sub- inspectors, posted in Traffic branch of the Police Department;
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All Assistant Sub- inspectors, posted in Traffic branch of Police Department.
List of Compounded Offences:
|
S. No. |
Section of Motor Vehicles Act, 1988 |
Description of offence |
Amount of composition (in Rupees) |
|
|
For first offence |
For second or subsequent offence |
|||
|
1. |
General provision for punishment of offenses- when no penalty is provided for any offense |
500/- |
500/- |
|
|
2. |
Travelling in a stage carriage without a ticket or pass |
500/- |
500/- |
|
|
3. |
Not giving ticket to the passenger by the conductor/ driver of the stage carriage/ giving invalid ticket/ giving ticket of low value |
500/- |
500/- |
|
|
4. |
Owner/driver of contract carriage plying contract carriage in contravention of the Act or refusing to carry passengers (a) Two wheeler/ three wheeler (b) other vehicle |
50/- 500/- |
50/- 500/- |
|
|
5. |
By the driver of the vehicle- (1) disobeying orders/ obstructing in work of competent authority (2) refusal of giving information or giving false information to competent authority |
Non transport vehicle- 500/- Transport vehicle 2000/- All vehicles- 1000/- |
Non transport vehicle- 500/- Transport vehicle 2000/- All vehicles- 1000/- |
|
|
6. |
Allowing unauthorized persons to drive |
Non transport vehicle- 1000/- Transport vehicle 3000/- |
Non transport vehicle- 1000/- Transport vehicle 3000/- |
|
|
7. |
Driving vehicles in contravention of section 3 or section 4 (Driving without valid license etc.) |
Non transport vehicle- 1000/- Transport vehicle 5000/- |
Non transport vehicle- 1000/- Transport vehicle 5000/- |
|
|
8. |
By a disabled person driving a vehicle/ applying for a license/ obtaining a license |
10000/- |
10000/- |
|
|
9. |
Disqualified person act as a conductor of stage carriage /applying for a conductor license/ obtaining a conductor license |
10000/- |
10000/- |
|
|
10. |
Sale/delivery/alteration of vehicle in contravention of Chapter VII by the manufacturer, importer or dealer |
100000/- per vehicle |
100000/- per vehicle |
|
|
11. |
Sale of Motor Vehicle Components (spare parts) in contravention of Chapter VII |
100000/- per component |
100000/- per component |
|
|
12. |
Alteration of the vehicle by the owner of the motor vehicle in contravention of the per alteration Act/Rules whether such alteration is by way of fitting of parts |
5000/- per alteration |
5000/- per alteration |
|
|
13. |
Registration/fitness by the authority to manufactured vehicles in violation of the Act/Rules |
10000/- |
10000/- |
|
|
14. |
Driving or causing to be driven in excess of the speed limit |
Non transport vehicle- 1000/- Transport vehicle 3000/- |
Non transport vehicle- 1000/- Transport vehicle 3000/- |
|
|
15. |
Dangerous driving (c) the use of a hand-held communication device while driving a vehicle |
Non transport vehicle- 1000/- Transport vehicle 3000/- |
Non transport vehicle- 2000/- Transport vehicle 10000/- |
|
|
16. |
Driving while mentally or physically unfit to drive |
1000/- |
2000/- |
|
|
17. |
Participation in speed test/speed race without the consent of the Government |
5000/- |
10000/- |
|
|
18. |
Use of vehicles in unsafe condition (in violation of air pollution, noise pollution, road safety norms) |
Non transport vehicle- 1000/- Transport vehicle 5000/- |
All vehicles 10000/- |
|
|
19. |
Use of vehicle without registration or without certificate of fitness |
Two/three wheeler- 2000/- Light vehicle- 3000/- Heavy/ medium vehicle- 5000/- |
Two/three wheeler- 3000/- Light vehicle- 5000/- Heavy/ medium vehicle- 10000/- |
|
|
20. |
Use of vehicle without permit |
Two/three wheeler- 2000/- Light vehicle- 5000/- Heavy/ medium vehicle- 10000/- |
Two/three wheeler- 2000/- Light vehicle- 5000/- Heavy/ medium vehicle- 10000/- |
|
|
21. |
Driving or allowing a vehicle to be driven in excess of the permissible weight |
Minimum 10000/- and 1000/- per ton for the load exceeding the loading limit and with the obligation to unload the extra load |
Minimum 10000/- and 1000/- per ton for the load exceeding the loading limit and with the obligation to unload the extra load |
|
|
22. |
Vehicle loaded load projecting beyond the permissible limit in front/rear or in height or side |
In rigid chassis vehicle Agricultural products/ household goods- 1000/- open goods /Odyssey/ Metal plate/Pipe/ Channel- 2000/- In articulated vehicles Agricultural products/ household goods- 2000/- open goods/ Odyssey/ Metal plate/ Pipe/ Channel- 10000/- In car Carrier Vehicle- 10000/- |
In rigid chassis vehicle Agricultural products/ household goods- 1000/- open goods /Odyssey/ Metal plate/Pipe/ Channel- 2000/- In articulated vehicles Agricultural products/ household goods- 2000/- open goods/ Odyssey/ Metal plate/ Pipe/ Channel- 10000/- In car Carrier Vehicle- 10000/- |
|
|
23. |
Refuses to stop the vehicle / refuses to weighing / refuses to unload overloaded goods or remove goods before weighing |
20000/- |
20000/- |
|
|
24. |
Carriage of excess passengers |
200/- per passenger |
200/- per passenger |
|
|
25. |
Not using seat belts |
500/- |
500/- |
|
|
26. |
Violation of safety measures for motorcyclist and pillion rider |
500/- |
500/- |
|
|
27. |
Not wearing protective headgear |
300/- |
300/- |
|
|
28. |
Failure to allow free passage of emergency vehicles |
10000/- |
10000/- |
|
|
29. |
Unnecessary / continuous or excessive sounding of horn in restricted area or cutting silencer |
1000/- |
2000/- |
|
|
30. |
Driving / allowing to be driven an uninsured vehicle |
Moped/ Motorcycle Vehicle- 1000/- Light Vehicle -3000/- Heavy/ Medium Vehicle-5000/- |
Moped/ Motorcycle Vehicle- 1000/- Light Vehicle -3000/- Heavy/ Medium Vehicle-5000/- |
|
|
31. |
Unauthorized interference with vehicle |
1000/- |
1000/- |
|
[Madhya Pradesh Motor Vehicles Act Compound Offences List 2023 — Fines & Sections Explained, dt. 6 March 2026]

