Section 40A(1) in Assam Weights and Measures (Enforcement) Act, 1958
(1)Any offence punishable under sections 24, 27, 28, 28A, 32 or 34 and other than a second or subsequent offence under section 23 or 25 may, either before or after the institution of the prosecution, be compounded by the State Government on payment of such sum as the State Government thinks fit.
