(1)The Executive Authority or such other officer as may be authorised by it may, on acceptance of such sum as may be prescribed, compound any offence against this Act or the rules or bye-laws made thereunder which may, by rules made by the Government be declared compoundable.The power to compound any offence so declared may also be exercised by such other authority or person as may be authorised in that behalf by rules made by the Government.(2)On the composition of the offence no further action in respect thereof shall be taken against the person accused of it, and if any proceedings have already been instituted against him in any Court, the composition shall have the effect of an acquittal of such person.
