Section 9 in Orissa Debt Bondage Abolition Rules, 1963
9. Composition of offence.
- Such offence may however be compounded by an Officer of the Revenue Department not below the rank of a Tahasildar by accepting from any person reasonably suspected of having committed any offence under this Regulation, a sum of money by way of composition tor the offence. On payment of such a sum of money to such an Officer, no further proceedings shall be taken against such person in respect of such offence. The money so paid or a portion of it, as may be decided by the Officer, shall be paid to the aggrieved party.
