Section 24D(1) in Tamil Nadu Prohibition Act, 1937
(1)Any Prohibition Officer specially empowered by the State Government in this behalf may accept, fro any person who has committed or is reasonably suspected of having committed an offence under this act or the rules made thereunder other than [the offences under clauses (aaa), (b), (f) and (h) of sub-section (1), and offence punishable under sub-section (1-A) of section 4 and offences under sections 6 and 52-E] by way of composition of such offence a sum of money not exceeding [ten thousand rupees but not less than one thousand rupees] [Substituted 'two thousand rupees but not less than five hundred rupees' by Tamil Nadu Act No. 57 of 1998.].
