Section 15(2) in The Punjab Entertainments Tax (Cinematograph Shows) Act, 1954
(2)On payment of such sum of money as may be determined by the Commissioner under sub-section (1) he shall, where necessary, report to the court that the offence has been compounded and thereafter no further proceedings under this Act, shall be taken against the offender in respect of the same offence and the said court shall discharge or acquit the accused, as the case may be.
