Section 15(3) in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
(3)The provisions of this section shall apply also where a prosecution or an appeal against conviction of offence under this Act is pending before a court and in such a case, the composition of such offence shall have the effect of the acquittal of the accused with whom an offence has been compounded :Provided that the court before whom such prosecution or appeal is pending grants permission for such composition.
