Section 61 in The Maharashtra Tapi Irrigation Development Corporation Act, 1997
61. Compounding of offences by Corporation.
(1)The Corporation or any person authorised by the Corporation by general or special order in this behalf may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act.(2)Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.
