Section 17(2) in The Goa Prohibition of Smoking and Spitting Act, 1997
(2)On payment of such sum to such Officer, the offender if in custody, shall be released and no further proceedings shall be taken against such offender.OrderNo. 13-28-97-STE-DIR. - With the issue of Notification of the Goa Prohibition of Smoking and Spitting Act, 1997 with effect from 2nd October, 1999, it has become necessary to take measures for the effective implementation of the Act. As there are a number of issues that have to be considered relating to the administrative, educational, communication and motivational aspects of its implementation, it has been decided that a period of 3 months would be treated as the implementation phase within which no legal action shall be resorted to under the penal provisions of the Act upto 31-12-1999.
