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[Section 50]
[Entire Act]
Union of India - Subsection
Section 50(8) in The Bureau of Indian Standards Rules, 2018
| Sl. No. | Offence specified under the Act | Compounding amount |
| (1) | (2) | (3) |
| 1 | Sub-section (1) of section 29 | fifty percent of the maximum and subject tominimum of twenty-five percent of the applicable fine. |
| 2 | Sub-section (2) of section 29 | fifty percent of the maximum and subject to aminimum of one lakh rupees of the applicable fine. |
| 3 | Sub-section (3) of section 29 | fifty percent of the maximum and subject to aminimum of two lakh rupees of the applicable fine. |