Section 6(1) in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978
(1)[The Commissioner of Prohibition and Excise] [Substituted by G.O.Ms.No.236, Revenue (Excise II) Department, dated 15.12.2015.] or Compounding of any excise officer specially empowered by the Government offences. in that behalf may accept from any person who is reasonably suspected of having committed an offence under this Act, a sum of money not exceeding five thousand rupees and subject to such minima as may be prescribed by way of compensation for the offence which may have been committed; and in all cases in which any article or thing has been seized as liable to confiscation under this Act, he may release the same on payment of the value thereof as estimated by such officer.
