Section 54 in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981
54. Power to compound offences.
- On the application of a person accused of an offence under this Act, the Cane Commissioner may, at any stage before conviction, compound the offence in lieu of such amount, not exceeding the maximum amount of fine which may be imposed under this Act for the offence as the Cane Commissioner may fix; and such amount shall be recoverable from the said person as if it were a fine imposed by the court:Provided that an offence in respect of weighment of can or payment of price of cane shall not be compounded.
