Section 25 in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
25. Composition of offences.
- On the application of a person accused of an offence under this Act or any rule or order made thereunder, the Cane Commissioner or any authority or officer authorised by him in this behalf may, at any stage, compound such offence by levying a composition fee not exceeding rupees five thousand.
