Section 16(1) in The Orissa Minerals (Prevention of theft, Smuggling & Illegal Mining and Regulation of Possession, Storage, Trading and Transportation) Rules, 2007
(1)On receipt of written application from the accused person, the Competent Authority may, in exercise of its powers conferred under Sub-section (1) of Section 23A of the Act, compound the offence either before or after the institution of prosecution, on payment of such sum, as the Competent Authority may specify with prior approval of the Director of Mines/any officer authorized by the Director. The amount so collected shall be credited to the Government under the head of account specified under Sub-rule (2) of Rule 4.
