Section 17 in The Goa Prohibition of Smoking and Spitting Act, 1997
17. Composition of offences.
(1)The Government may, by notification in the Official Gazette, empower the authorised Officer or a police officer not below the rank of sub-inspector to compound any offence committed under this Act on payment of a sum not less than [rupees one hundred which may extend upto rupees five hundred] [Substituted in place of words 'Rupees one thousand which may extend upto rupees five thousand' by the Amendment Act 27 of 2000.] by way of composition for the offence which such person is suspected to have committed.(2)On payment of such sum to such Officer, the offender if in custody, shall be released and no further proceedings shall be taken against such offender.OrderNo. 13-28-97-STE-DIR. - With the issue of Notification of the Goa Prohibition of Smoking and Spitting Act, 1997 with effect from 2nd October, 1999, it has become necessary to take measures for the effective implementation of the Act. As there are a number of issues that have to be considered relating to the administrative, educational, communication and motivational aspects of its implementation, it has been decided that a period of 3 months would be treated as the implementation phase within which no legal action shall be resorted to under the penal provisions of the Act upto 31-12-1999.
