Section 6 in The Goa Ground Water Regulation Rules, 2003
6. Compounding of offences.
(1)Any offence under the Act may be compounded by the Ground Water Officer by accepting from any person who has committed an offence punishable under the Act, a sum of money not exceeding the sum as stipulated in section 17 of the Act.(2)On payment of such sum of money, the said person, if in custody, shall be released and no further proceedings shall be taken against him in regards to the offence so compounded.(3)A valid receipt is to be issued for the money so received and the same is to be remitted to the Government Treasury.(4)The composition of the offences shall be done only if the custody of the offender is no more required for further proceedings whatsoever.
