Section 17B in The Bihar and Orissa Places of Pilgrimage Act, 1920
17B. Compounding of offences.
- Any offence punishable under this Act may, either before or after the institution of the prosecution, be compounded by the Magistrate on payment of such sum not being less than fifty per centum of the maximum fine provided for such offence and more than such maximum fine as the Magistrate may determine, and on payment thereof,-(a)no further proceedings shall be commenced against the person accused in respect of such offence;(b)if any proceedings have already been commenced against such person, such proceedings shall not be further proceeded with; and(c)such person, if in custody, shall be discharged.]
