Section 16 in The Punjab Entertainment Duty Act, 1955
16. Power to compound offences.
(1)The prescribed authority may, at any time, accept from a person, who has committed an offence under this Act, by way of composition of such offence, a such of money not exceeding [-] [Punjab Act 2 of 1973.] fifty rupees or double the amount of duty payable under this Act, whichever is greater.(2)On payment of such sum of money as may be determined under sub-section (1), the prescribed authority shall, where necessary, report to the court that the offence has been compounded and thereafter no further proceedings shall be taken against the offender in respect of the same offence and the said court shall discharge or acquit the accused, as the case may be.
