Section 19 in The Punjab Forward Contracts Tax Act, 1951
19. Compounding of offences.
(1)Subject to such conditions as may be prescribed, the Commissioner may accept from any person charged with an offence under sub-section (1) of section 18 or under any rules made under this Act, by way of composition of the offence, a sum not exceeding one thousand rupees or where the offence charged is under clause (a) or clause (b) of that sub-section, not exceeding double the amount of tax which would have been payable by the dealer had he complied with the provisions of this Act, whichever is greater.(2)On payment of such sum an may be determined by the Commissioner under sub-section (1), the accused person shall be discharged or acquitted, as the case may, be, and no further proceedings shall be taken against him in respect of the same offence.
