(1)The Commissioner may, either before or after the institution of proceedings of any offence punishable under section 82, accept, by way of composition, from any person charged with any offence under sub-section (1). (3) or (4) of the said section a sum not exceeding three times the amount of tax which would have been payable on the sale or purchase turnover to which the offence relates or rupees ten thousand, whichever is higher.(2)On payment of such sum as may be determined by the Commissioner under sub-section (1), no further proceedings shall be take against the accused person in respect of the same offence and any proceeding, if already taken, shall not be proceeded with further.
