Section 33(1) in Maharashtra Shops and Establishments (Regulation of Employment and Conditions of Service) Act, 2017
(1)Any offence punishable under this Act, not being an offence punishable with imprisonment only, or with imprisonment and also with fine, may, on an application of the accused person, either before or after the institution of any prosecution, be compounded by a Gazetted Officer, as the State Government may, by notification, specify, with fine provided for such offence, in the manner as may be prescribed.
