Section 3 in Indian Stamp (Andhra Pradesh Amendment) Act, 2002
3. Amendment of Section 70.
- In Section 70 of the principal Act, for subsection (2), the following sub-section shall be substituted, namely, -"(2) The Chief Controlling Revenue Authority, or any officer generally or specially authorised by it in this behalf, may stay any such prosecution or compound any such offence by levying a compounding fee which shall include the deficit stamp duty, if any and a penalty of three times of the deficit stamp duty.
