Section 36 in Telangana Weights and Measures (Enforcement) Act, 1958
36. Power to compound offences.
- The Government may authorise any officer to accept from any person who is reasonably believed to have committed an offence under this Act or the rules made thereunder, a reasonable sum of money not exceeding rupees two hundred in each case by way of composition for such offence. Any proceedings taken against such person in respect of such offence shall, on payment of such money be withdrawn and no further proceedings shall be taken in respect of such offence.Chapter - V. Miscellaneous.
