Section 51 in The Bureau of Indian Standards Rules, 2018
51. Powers and duties of compounding authority.
(1)The compounding authority, if he is satisfied that any person who has made the application for compounding of offence under sub-rule (2) of rule 50 has cooperated in the proceedings before him and has made full and true disclosure of the facts relating to the goods, articles, process, system or service, grant such person immunity from prosecution under the Act, if the prosecution has not been instituted with respect to the case so compounded, subject to such conditions as the compounding authority may find fit to impose.(2)The compounding authority shall endeavour to decide every application for compounding within sixty days of its filing.(3)The compounding authority shall file before the Director General, a monthly report indicating the details of applications received by him and actions taken thereon.[Form-'A'] [Inserted by Notification No. G.S.R. 1090(E), dated 6.11.2018 (w.e.f. 25.6.2018).](see sub-rule (2) of rule 50)(Application for composition of offence)To, The Compounding Authority, Regional Office, Bureau of Indian Standards
