Section 5 in Factories (Rajasthan Amendment) Act, 2014
5. Insertion of new Section 106-B, Central Act No. 63 of 1948.
- After the existing Section 106-A and before the existing Section 107 of the principal Act, the following shall be inserted, namely: -"106B. Compounding of offences. - The Inspector may, subject to any general or special order of the State Government in this behalf, compound any offence punishable under this Act with fine only, and committed for the first time, either before or after the institution of the prosecution, on realisation of such amount of composition fee as he thinks fit not exceeding the maximum amount of fine fixed for the offence; and where the offence is so compounded, -(i)before the institution of the prosecution, the offender shall not be liable to prosecution, for such offence and shall, if in custody, be set at liberty;(ii)after the institution of the prosecution the composition shall amount to acquittal of the offender.".
