Section 17(1) in The Goa Prohibition of Smoking and Spitting Act, 1997
(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.
