Section 114(1) in Occupational Safety, Health and Working Conditions Code, 2020
(1)Notwithstanding anything contained in the Code of Criminal Procedure, 1973(2 of 1974), any penalty under sub-section (3) of section 12 or section 94 or section 96 or sub-section (1) of section 97 or section 99 or section 106 or sub-section (3) or any offence under sub-section (2) of section 97 or sub-section (1) of section 100 or section 101 or clause (b) of sub-section (1) of section 103 or section 105 or sub-section (2) of section 113 may either before or after the holding the enquiry or, as the case may be, of institution of prosecution may be compounded by such officer of the appropriate Government as may be notified by that Government in the manner as may be prescribed by it-(a)in a case of penalty for a sum of fifty per cent. of the maximum penalty provided for such penalty; and(b)in a case of offence for a sum of seventy-five per cent. of the maximum fine provided for such offence.
