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State of Odisha - Section

Section 9 in The Orissa Express Highway Act, 1964

9. Compounding of offences.

- An offence committed by any person under this Act may be compounded by any officer or authority, specially empowered by the State Government in that behalf, on payment of such sum as such officer or authority may determine and on payment thereof-
(a)no proceedings shall be commenced against such person; and
(b)if any proceedings have already been commenced against such person such proceedings shall not be further proceeded with.