Section 8A(2) in The Tamil Nadu Cinemas (Regulation) Act, 1955
(2)Where an offence has been compounded under sub-section (1), the offender if in custody shall be discharged and no further preceding shall be taken against him in respect of such offence.] [Substituted by Tamil Nadu Cinemas (Regulation) Amendment Act, 1997 (Tamil Nadu Act 30 of 1997).]
