Section 16(1) in The Jammu and Kashmir Entertainments Duty Act, 1959
(1)The prescribed authority may, at any time accept from a person, accused of the commission of an offence under this Act, by way of composition of such offence, a sum of money no exceeding [one thousand rupees] [Substituted for 'two hundred and fifty rupees' by Act XI of (1999, Section 21) w.e.f. 29-02-2000.] or double the amount of duty payable under this Act, whichever is greater.
