Section 13(1) in The Maharashtra Casinos (Control and Tax) Act, 1976
(1)The State Government or any officer authorised by it in this behalf may, either before or after the institution of proceedings for any offence punishable under this Act or any rules made thereunder, accept from any person charged with such offence by way of composition of the offence such sum not exceeding double the maximum amount of fine to which he is liable on conviction for such offence, as may be determined by the State Government or the authorised officer, as the case my be.
