Section 14 in Meghalaya Regulation of the Game of Arrow Shooting and the Sale of Teer Tickets Act, 2018
14. Power to compound offences.
- The State Government may empower an officer duly authorised in this behalf before or after institution of proceedings under sub-section (1) of Section 13 of this Act.(1)To accept from the organizer the bookmaker, a sum of money not exceeding rupees thirty thousand only and rupees five thousand only respectively by way of compensation for the offence.(2)On the payment of such sum, no further proceedings shall be taken up against such organizer or bookmaker.(3)All offences punishable under this Act or the rules made thereunder shall be non-cognizable and bailable.
