Section 45(1) in Tripura Weights and Measures (Enforcement) Act, 1967
(1)Any offence punishable under section 26, section 27, section 28, section 30, section 33, section 38, or section 40 and other than a second or a subsequent offence under section 26 or 28 may either before or after the institution of the prosecution, be compounded by the Administrator on payment of such sum as the Administrator thinks fit.
