Section 35 in Tamil Nadu Farmers' Management of Irrigation Systems Act, 2000
35. Compounding of offences.
(1)Any offence punishable under section 32 may, either before or after making the complaint under section 33, be compounded by the competent authority or the President or the Chairman, as the case may be, of the managing committee of a farmers organisation, on payment, for credit to the Government, of such sum as the competent authority or the Chairman or the President, as the case may be, specify:Provided that such sum shall not, in any case, exceed the maximum amount of the fine which may be imposed under this Act for the offence so compounded.(2)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.(3)No offence punishable under this Act shall be compounded except as provided by this section.
