Section 8A in The Tamil Nadu Cinemas (Regulation) Act, 1955
8A. [ Power to compound offence. [Inserted by Tamil Nadu Cinemas (Regulation) Amendment Act, 1997 (Tamil Nadu Act 30 of 1997).]
(1)The licensing authority may accept, from any person who has committed or is reasonably suspected of having committed an offence against this Act or the rules made thereunder or the condition and restriction upon or subject to which any licence has been granted under this Act may be specified by rules by way of compensation of such offence a sum of money,-(i)not exceeding one thousand rupees in case of permanent theatre; and(ii)not exceeding six hundred rupees in the case of touring theatre.(2)Where an offence has been compounded under sub-section (1), the offender if in custody shall be discharged and no further preceding shall be taken against him in respect of such offence.] [Substituted by Tamil Nadu Cinemas (Regulation) Amendment Act, 1997 (Tamil Nadu Act 30 of 1997).]
