Section 48 in The Gujarat Water Users' Participatory Irrigation Management Act, 2007
48. Compounding offences.
(1)The Association may, either before or after the institution of proceedings for any offence punishable under this Chapter, accept from any person charged with such offence, by way of composition of offence such sum not less than five hundred rupees and not more than five thousand rupees as may be determined by it.(2)On payment of such sum as may be determined by the Association under subsection (1), no further proceedings shall be taken against the accused person in respect of the same offence and any proceedings, if already taken, shall stand abated.Explanation. - For the purposes of this Chapter, the expression "entrusted minor canal" shall have the meaning assigned to it by clause (b) of section 10 and shall include a water course and a field channel into which the water of the entrusted minor canal flows.
