Section 61(2) in The Orissa Chit Funds Rules, 1985
(2)Notwithstanding anything contained in the said provision-(i)any officer empowered by the State Government to compound the offence committed under the Act, or reasonably suspected to have committed any offence under the Act and rules made thereunder may compound the said offence committed by any person, either before or after the institution of the criminal proceedings under the Act:Provided that the said proposal to compound the offence is accepted by any officer authorised by the State Government;(ii)on an approval of the said proposal by the officer empowered to approve such a proposal referred to above, the officer empowered to compound the offence shall send an intimation in writing in that behalf to that person specifying therein -(a)a sum determined by way of composition,(b)the date on or before which the sum shall be paid.
