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State of Rajasthan - Section

Section 61 in Rajasthan Stamp Rules, 2004

61. Procedure of compounding and stay.

- If the Collector is satisfied the it is not desirable to launch a prosecution in respect of an under-stamped instrument he may compound the offences and realize such amount as he deems fit as composition fee. If a prosecution, has been already started the Collector may stay the prosecution, and after realising the composition fee in his discretion, may inform the Magistrate that the accused person might be discharged.