Section 18 in The Personal Injuries (Compensation Insurance) Act, 1963
18. Composition of offences .-Any offence punishable under sub-section (2) of section 9 may, either before or after the institution of the prosecution, be compounded by the Central Government or by any authority authorised in this behalf by the Central Government on payment for credit to the fund of such sum as the Central Government or such authority, as the case may be, thinks fit.
