Section 57 in Chhattisgarh State Rajmarg Adhiniyam, 2003
57. Power to compound offences.
- Notwithstanding anything contained in any law for the time being in force, any offence committed under this Act other than an offence prescribed under Section 55 may be compounded by the Highway Authority on such terms as may be specified by the State Government by a special or general order and if any proceedings have been instituted against any person in any Criminal Court, than on the terms of the compromise being carried out, the composition shall amount to an acquittal and in no case shall, any further proceedings, be taken against such person or any property of such person with reference to the same facts.
