Section 38A(1) in The Bombay Weights and Measures (Enforcement) Act, 1958
(1)Any offence punishable under section 23, 24, 25, 27, 28, 32 or 34 other than a second or subsequent offence under section 23 or section 25 may, either before or after the institution of the prosecution, be compounded by the State Government or by any authority authorised in this behalf by the State Government on payment of such sum as the State Government or such authority, as the case may be, thinks fit.
