Section 25A(2) in Himachal Pradesh Shops and Commercial Establishments Act, 1969
(2)Whereas offence has been compounded under sub-section (1), the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of such offence:Provided that if a person commits similar offence again within the period of one year from the date of composition of first offence, the same shall not be compounded.]
