Section 23A in The Tamil Nadu Catering Establishments Act, 1958
23A. [ Compounding of offences. [Inserted by Tamil Nadu Act 43 of 2000, w.e.f. 22.1.2001).]
(1)Any offence punishable under sub-sections (1), (2-A) and (3) of section 23 may, either before or after the institution of the prosecution, be compounded by the Commissioner of Labour or such other officer as may be authorised in this behalf by the Commissioner of Labour, on payment, for credit to the State Government of such sum as the Commissioner of Labour or such other officer may specify:Provided that such sum shall not, in any case, exceed the maximum amount of fine which may be imposed under this Act for the offence so compounded.(2)Sub-section (1) shall apply for the first and any subsequent offence.(3)Where an offence has been compounded under sub-section (1), no proceeding or further proceeding, as the case may be, shall be taken against the offender, in respect of the offence so compounded and the offender, if in custody, shall be discharged forthwith.(4)No offence punishable under this Act shall be compounded except as provided by this section.] [Added by Tamil Nadu Act 29 of 1975.]
