- When the Commissioner accepts under Section 20 of the Act a sum of money from any stockist by way of compounding of any offence, he shall issue an order in form XII directing the Officer-in-charge of the Government Treasury to receive on his behalf the sum specified in the order and he shall make over the order to the stockist for presentation at the Treasury at the time of payment forwarding a copy to the Officer-in-charge of the Treasury for his information.
