Section 65(1) in The Jammu and Kashmir Standards of Weights and Measures (Enforcement) Act, 1997
(1)Any offences punishable under section 18, section 39, section 40, section 41, section 42, section 44, section 45, section 46, section 47, section 48, section 51, section 52, section 54, section 59, or any rule made under sub-section (3) of section 72, may either before or after the institution of the prosecution, be compounded, by the Controller or such other officer as may be authorised in this behalf by the Controller, on payment, for credit to the Government, of such sum as the Controller or such other officer may specify;Provided that such sum shall not, in any case; exceed the maximum amount of the fine which may be imposed under this Act for the offence, so compounded.
