Section 15 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
15. Compounding of offence
Any offence punishable under this Act may, either before or after the institution of the prosecution be compounded by the competent authority on payment of such sum as such authority may determine and, on payment thereof –(a)no further proceedings shall be commenced against such person or property;(b)if any proceedings have already been commenced against such person such proceedings shall not be further proceeded with;(c)the accused person, if in custody, shall be discharged and the property seized shall, if it is not to be so retained, be released.
