Section 11B in Andhra Pradesh Prohibition Act, 1995
11B. Compounding of offences.
- 1. The Collector or any prohibition and Excise Officer [or any officer of Special Enforcement Bureau] [Inserted by Act No. 18 of 2020.] specially empowered in that behalf may accept from any person who is reasonably suspected of having committed an offence falling under [clause (a) of Section 8 or Section 9] [Substituted 'clause (a) or sub-clause (i) of Clause (b) or the proviso to the sub-clause (ii) of Clause (b) as it was in force of section 8 or section 9' by Act No. 18 of 2020.], a sum of money as may be prescribed but not exceeding the maximum fine which can be imposed for the offence under the provisions of the Act, by way of compensation for the offence which may have been committed and in all cases in which any property has been seized as liable for confiscation under this Act, ,may release the same on payment of the value there of as estimated by such officer.Provided where the property so seized is a liquor produced or manufactured in contravention of this Act, such liquor shall not be released but shall be disposed off in such manner as may prescribed.Provided further that such sum of money shall not be accepted from any person who is reasonably suspected of having committed an offence under sub-clause (1) of clause (b) of Section 8, without the prior approval of the Commissioner of Prohibition and Excise [and/or Commissioner of Special Enforcement Bureau] [Added by Act No. 18 of 2020.]. 2. On payment by the person the sum of money or the value or both, as the case may be, such person if in custody, shall be set a liberty, and all the property seized may be released and no proceedings shall be instituted or continued against such person or criminal court. The acceptance of compensation shall be deemed to amount to an acquittal and in no case any further proceedings be taken against such person or property with reference to the same Act.
