Section 54 in The Orissa Industrial Infrastructure Development Corporation Act, 1980
54. Composition of offences by Board.
(1)The Board or any person authorised by the Board by general or special order in this behalf may, either before or after the institution of the proceedings, compound any offence punishable by or under this Act.(2)Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence so compounded.
