Section 56 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
56. Composition of offences by Corporation.
(1)The Corporation or any person authorised by the Corporation by general or special Order in this behalf may, either before or after the institution of the proceedings, compound any offence punishable by or under this Act.(2)Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.
