Section 14D(4) in The Child and Adolescent Labour (Prohibition And Regulation) Act, 1986
(4)Where the composition of any offence is made after the institution of any prosecution, such composition shall be brought in writing, to the notice of the Court in which the prosecution is pending and on the approval of the composition of the offence being given, the person against whom the offence is so compounded, shall be discharged.
