45. Power to compound offences committed by licensees and permit-holders.
(1)The Prohibition Commissioner may accept from any person whose licence or permit is liable to be cancelled or suspended under Clause (a) or (b) of Sub-section (1) of Section 43 or who is reasonably suspected of having committed an offence under Section 44 a sum of money not exceeding five hundred rupees in lieu of such cancellation or suspension or by way of composition for such offence, as the case may be.(2)On the payment of such sum of money to the Prohibition Commissioner, the accused person shall be discharged, the property seized, if any, shall be released and no further proceeding shall be taken against such person or property in respect of such offence.
