Section 50(2) in The Bureau of Indian Standards Rules, 2018
(2)[ Any person may, either before or after the institution of prosecution, make an application in Form -'A' to the compounding authority for composition of an offence as specified in section 33 of the Act.] [Substituted by Notification No. G.S.R. 1090(E), dated 6.11.2018 (w.e.f. 25.6.2018).]
