Section 17 in Cotton Ginning and Pressing Factories (Tamil Nadu Amendment) Act, 1948
17. Compounding of offences, etc. - (1) Any officer empowered by the [State] [This word was substituted for the word 'Provincial' by the Adaptation Order of 1950.] Government in this behalf may accept from any person whose licence is liable to be suspended or cancelled under this Act, or who has committed or is reasonably suspected of having committed an offence punishable under this Act, a sum of money in lieu of such suspension or cancellation or by way of composition for the offence which has been or may have been committed.
(2)The composition of an offence under sub-section (1) shall have the effect of an acquittal of the of fender, and if he is in custody, he shall be set at liberty.".
