Section 26(1) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
(1)Subject to such conditions as may be prescribed, the assessing authority [or the officer authorised under section 21] [Inserted by Act 7 of 2009 w.e.f. 1.4.2009] may, either before or after the institution of prosecution, permit any person charged with the offence to compound the offence on payment of such sum, not exceeding double the amount of tax to which the offence relates, as the assessing authority may determine.
