Section 67A(1) in The Maharashtra Public Trusts Act, 1950
(1)The officer not below the rank of Assistant Charity Commissioner under whose direction the complaint has been lodged may, either before or after the institution of proceedings for any offence punishable under this Act, on receipt of composition amount, which he deems fit, having regard to the nature of the default, past and present conduct of the accused and other relevant factors, may authorize compounding of offence:Provided that, the composition amount shall not exceed one-fourth of the maximum amount of fine provided under the respective sections.
