Section 14 in The Orissa Minerals (Prevention of Theft, Smuggling and other Unlawful Activities) Rules, 1990
14. Compounding of offences by the competent authority.
(1)On receipt of written application from the accused person the competent authority may, in exercise of its powers under Section 15 compound the offence, punishable under the Act, either before or after institution of the prosecution.(2)After the offence is compounded and the accused person pays the amount determined by the competent authority the accused person if is not interested to pay for the property or the competent authority is of the opinion that such property should not be released in favour of the accused, he shall compound the offence only and take charge of the seized property and dispose it off by auction.
