81. [ Composition of Certain offences. [Added by Punjab Act No. 26 of 2013, dated 9.4.2013]
(1)Any offence relating to type and quantity of liquor as specified in clauses (vi), (vii) and (viii) of proviso to sub-section (1) of section 61, may either before or after the institution of the prosecution, be compounded by such officers or authorities and for such amount as the State Government may, by notification in the Official Gazette, specify in this behalf.(2)Where an offence has been compounded under sub-section (1) the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of such offence.]
