(3)Notwithstanding anything contained in this section an Excise Officer not below the rank of an Inspector of Excise may, at any time, compound an offence under this Act in respect of manufacture and possession of pachwai exceeding the quantity that may be exempted under Section 73 but not exceeding five seers, on payment by the person manufacturing or possessing such pachwai of a sum not exceeding twenty-five rupees.
