Section 25(1) in Telangana Tax on Professions, Trades, Callings and Employments Act, 1987
(1)The assessing authority may, either, before or after the institution of proceedings for an offence under this Act, permit any assessee, charged with the offence to compound the offence on payment of such sum, not exceeding five thousand rupees or double the amount of tax recoverable, whichever is greater.
