Section 16 in The Jammu and Kashmir Entertainments Duty Act, 1959
16. Power to compound offences.
(1)The prescribed authority may, at any time accept from a person, accused of the commission of an offence under this Act, by way of composition of such offence, a sum of money no exceeding [one thousand rupees] [Substituted for 'two hundred and fifty rupees' by Act XI of (1999, Section 21) w.e.f. 29-02-2000.] or double the amount of duty payable under this Act, whichever is greater.(2)On payment of such sum of money as may be determined under sub-section (1), the prescribed authority shall, where necessary, report to the court, that the offence has been compounded and thereafter no further proceedings shall be taken against the offender in respect of the same offence and the said court shall acquit the accused.
