Section 17 in Telangana Oil Palm (Regulation of Production and Processing) Act, 1993
17. Compounding of offences.
- On the application of a person accused of an offence under this Act or any rule or order made thereunder, the Oil Palm Commissioner or any authority or Officer authorised by him in this behalf may, at any stage, compound such offence by levying a compounding fee not exceeding rupees ten thousand.
