Section 33(1) in Karnataka Ground Water (Regulation and Control of Development and Management) Act, 2011
(1)The Authority or any other officer of the Authority authorized by it by general or special order in this behalf may either before or after the institution of the proceedings compound such offences as may be prescribed by the Government by accepting from any person who has committed or in respect of whom a reasonable belief can be inferred that he has committed an offence punishable under this Act or the rules made thereunder, a sum as may be prescribed by way of composition of such offences.
