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State of Kerala - Section

Section 67A in Abkari Act, 1 of 1077

67A. [ Power to compound offences. [Inserted by Act No. 3 of 2010, dated 5.10.2010.]

(1)The Commissioner of Excise or the Deputy Commissioner of Excise of the District concerned or any Abkari Officer specially empowered by the Government in this behalf by notification in the Gazette, may accept, from any person reasonably suspected of having committed any of the offences specified in column (1), a sum of money as specified in column (3) of the Tabic below by way of composition for the offence which may have been committed and where any property has been seized, the same shall be confiscated to Government or disposed of in such manner as may be prescribed:-Table
Offence Compounding section in the Act Compounding fee in rupees
(1) (2) (3)
Transporting of liquor or intoxicating drug inexcess of the quantity prescribed by the Government bynotification 10 5,000
Possession of liquor or intoxicating drug inexcess of the quantity prescribed 13 5,000
Consumption or use of liquor by persons underthe age of[23 years] [Substituted '21' by Act No. 25 of 2018, dated 6.7.2018.] 15A 5,000
Sale of liquor to person under the age of[23 years] [Substituted '21' by Act No. 25 of 2018, dated 6.7.2018.] 15B 5,000
Consumption of liquor in public places 15C 5,000
Taps or causes to be tapped any toddy producingtree in contravention of the Act, Rules or any order made underthe Act 55(d) 10,000
Draws or causes to be drawn toddy from any treein contravention of the Act, Rules or any order made under theAct 55(e) 10,000
Misconduct by licensee etc 56 25.000
Consumption of preparations containing, liquoror intoxicating drug other than bonafide medicinal preparationsin the business, manufacturing or stocking premises 56A(2) 5,000
[Mixing starch with liquor [Inserted by Act No. 25 of 2018, dated 6.7.2018.] 57(aa) 25,000]
(2)Where any case involving an offence specified under subsection (1) is pending before a court of law, such offence may be compounded with the permission of such court and a report of the action taken thereon shall be filed before the court.
(3)On payment of such sum of money or such value or both, as the case may be, to such officer empowered for the purpose under sub-section (1), the accused person, if in custody, shall be discharged.Explanation. - For the purpose of this section, the word “compound” means compounding of offences.]