(1)Subject to such conditions as may be prescribed, any person alleged to have committed an offence referred to in clause (f) or clause (g) of Sub-section (1), or Sub-section (2), of Section 18, may, either before or after the commencement of any proceedings in respect of such offence, at his option,compound such offence by paying to the commissioner such sum, not exceeding twenty thousand rupees, as may be determined by the Commissioner.
