Section 13I(1) in The Goa, Daman and Diu Public Gambling Act, 1976
(1)Any offence punishable under sections 13G and 13H may before the institution of the prosecution, be compounded by the Gaming Commissioner, on payment to the Gaming Commissioner, for the credit to the Government, such sum as may be specified by the Gaming Commissioner, by an order issued in this behalf, not exceeding the maximum amount of fine which may be imposed for that offence:Provided that the authorization granted under section 13A shall remain suspended till the payment of composition fee is made by the offender.
