Section 26 in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996
26.
(1)The prescribed authority may accept from any person, who has committed or is reasonably suspected of having committed an offence under this Act by way of composition of such offence :-(a)where the offence consists of failure to pay, or the evasion of, any tax recoverable under this Act, in addition to the tax so recoverable a sum of money not exceeding two thousand rupees or double the amount of the tax recoverable, whichever is greater; and(b)in other cases, a sum of money not exceeding two thousand rupees.(2)Any order passed or proceeding recorded by the prescribed authority under sub-section (1), shall be final and no appeal or application for revision shall lie therefrom.
