Section 60(1) in The Orissa Water Supply and Sewerage Board Act, 1991
(1)The Member-Secretary or any other Officer of the Board authorised by it by general or special order in that behalf may, either before or after the institution of proceedings/for any offence punishable under this Act, accept from any person charged with such offence by way of composition of the offence a sum not exceeding two thousand rupees, as he thinks proper.
