Section 49 in The Orissa Self-Help Co-operatives Act, 2001
49. Compounding of offence.
(1)The Registrar or any officer authorised in his behalf may, either before or after the institution of proceedings for an offence under this Act, permit any person charged with the offence, to compound the offence on payment of such sum, not exceeding ten thousand rupees.(2)On payment of such sum as may be determined under Sub-section (1), no further proceedings shall be taken against the person respect of the same offence.(3)Any order passed or proceeding recorded under Sub-section (1) shall be final and no appeal or application for revision shall therefrom.
