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State of West Bengal - Section

Section 20 in The West Bengal Highways Act, 1964

20. Power to compound offences.

- An offence committed by any person under this Act may be compounded by any Highway Authority on payment of such sum as such Authority may determine and on payment thereof -
(a)no proceedings shall be commenced against such person; and
(b)if any proceedings have already been commenced against such person, such proceedings shall not be further proceeded with.