Section 49(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995
(1)The Chief Executive Officer may, either before or after the institution of the proceedings for any offence, other than an offence involving contravention of section 6, punishable under this Act, with the approval of the Authority, accept from any person charged with such offence, by way of composition of the offence a sum not less than the amount of the maximum fine and not the more than double the amount of the maximum fine for the relevant offence mentioned in section 45, as he may determine.[Provided that, in the case of an offence committed by a member of the Authority (including the Chairman and the Chief Executive Officer), the offence may be compounded by the State Government or by any other officer authorised by the State Government in this behalf.] [This proviso was added by Maharashtra 41 of 1997, section 4(a).]
