Section 8A in The Bihar Electricity Duty Act, 1948
8A. [ Compounding of offences. [Inserted by Act 4 of 1955.]
(1)The prescribed authority may either before or after the institution of proceedings under section 8, accept from a licensee or other persons charged with an offence under the said section or under any rule made under this Act, by way of composition of the offence, a sum not exceeding seven hundred and fifty rupees.(2)On payment of such sum as may be determined by the prescribed authority under sub-section (1), no further proceeding shall be taken against the licensee or other person in respect of the same offence.]
