Section 17 in The West Bengal Prohibition Of Smoking And Spitting And Protection Of Health Of Non-Smokers And Minors Act, 2001.
17. Composition of offences.
(1)The State Government may, by notification in the Official Gazette, empower an authorised officer, or a police officer not below the rank of Sub-Inspector, to compound any offence committed under this Act on payment of a sum which may not less than one thousand rupees but may extend to five thousand rupees by way of composition of the offence for which such person is suspected to have committed.(2)On payment of such sum to such officer specified under sub-section (1), the offender, if in custody, shall be released and no further proceedings shall be taken against such offender.
