Section 20 in The Karnataka Oil Palm (Regulation of Cultivation, Production and Processing) Act, 2013
20. Compounding of offences.
- A summary enquiry may be conducted by the Oil Palm Commissioner into an offence committed which is punishable under this Act and order may be passed imposing penalty by way of compounding of offence a sum not exceeding Rupees Fifty thousand. The Oil Palm Commissioner may authorize a subordinate official to collect the amount of penalty. The Penalty so collected shall be remitted in the PD account under Oil Palm Project.
