Section 18(4) in The Himachal Pradesh Fruit Nurseries Registration and Regulation Act, 2015
(4)The State Government may authorise the competent authority to compound certain offences under the Act which may be notified by the State Government, subject to condition that compounding fee shall not be less than thirty thousand rupees.Explanation. - for the purposes of this section -(a)"company" means any body corporate and includes a firm or other association of individuals; and(b)"Director", in relation to a firm, is a partner in the firm.
