Section 18A in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
18A. [ Compounding of offences. [Section 18A was inserted by Gujarat 12 of 1966, section 4.]
(1)The Authority or any person authorised by the Authority by a general or special order in this behalf may, either before or after the institution of proceedings for any offence punishable under this Act, accept from any person charged with such offence a sum not exceeding ten thousand rupees by way of composition of the offence.(2)On payment of such sum as may be determined by the Authority or as the case may be, the person so authorised, no further proceedings shall be taken against the accused person in respect of the same offence.] [Sub-section (4) substituted by Gujarat 1 of 1999, dated 9th March 1999]
