Section 23(1) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018
(1)Any offence made punishable by or under this Act may either before or after the institution of proceedings, be compounded by the Chief Executive Officer or any officer authorised by him in that behalf by General or Special order on such terms, including any term as regards payment, of a composition fee, as the Chief Executive officer or such officer may think fit.
