Section 81(1) in Jammu and Kashmir Chit Funds Act, 2016
(1)Subject to such conditions as may be prescribed, any officer empowered by the Government in this behalf may, either before or after the institution of criminal proceedings under this Act, accept from the person who has committed or is reasonably suspected to have committed an offence under this Act, by way of composition of such offence, a sum of money not exceeding such amount as may be prescribed.
