(6)Notwithstanding anything contained in the Code of Criminal Procedure, 1973 (2 of 1974),—(a)any offence which is punishable under this Act, with imprisonment or fine, or with imprisonment or fine or with both, shall be compoundable with the permission of the Special Court, in accordance with the procedure laid down in that Act for compounding of offences;(b)any offence which is punishable under this Act with imprisonment only or with imprisonment and also with fine shall not be compoundable.
