Section 112 in The Bihar (Coal Mining) Area Development Authority Act, 1986
112. Composition of offences.
(1)The Authority or any person authorised in this behalf by general or special order may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act.(2)When an offence has been compounded, the offender, if in custody shall be discharged and no further proceeding shall be taken against him in respect of the offence compounded.
