(1)Any offence specified in the Schedule may be compounded by [such officer or authority as may be empowered by the State Government in this behalf] [Substituted by Act 27 of 1957 (Published in Rajasthan Gazette Part 4A, Extraordinary dated 13-8-1957.] by acceptance of a sum not exceeding one hundred rupees.(2)On composition of an offence, the accused shall be discharged and property seized from his possession shall be released.
