Section 60 in The Orissa Water Supply and Sewerage Board Act, 1991
60. Compounding of offences.
(1)The Member-Secretary or any other Officer of the Board authorised by it by general or special order in that behalf may, either before or after the institution of proceedings/for any offence punishable under this Act, accept from any person charged with such offence by way of composition of the offence a sum not exceeding two thousand rupees, as he thinks proper.(2)On payment of such sum, no further proceedings shall be taken against the said persons in respect of the same offence and the person if in custody shall be released.
