Section 53 in Kerala Real Estate (Regulation and Development) Act, 2015
53. Compounding of offences.
- Notwithstanding anything contained in the Code of Criminal Procedure, 1973, the offence punishable under section 51 of this Act may, either before or after the institution of the prosecution, be compounded by the Court on such 'terms and conditions and on payment of such sums as may be prescribed:Provided that the sum prescribed shall not, in any case, exceed- the maximum amount of the fine which may be imposed for the offence so compounded:
