Section 23(2) in The Orissa Apartment Ownership Act, 1982
(2)Any contravention punishable under Sub-section (1) may where the prosecution lies of is instituted at the instance of or by the Manager or the Board of Managers on behalf of the Association of the Apartment Owners, or the Competent Authority, compounded by such Association or the Competent Authority, as the case may be, either before or after institution of the prosecution, on payment of, for credit to the fund of the Association, such sum as it may think fit.
