Section 51(1) in The Bureau of Indian Standards Rules, 2018
(1)The compounding authority, if he is satisfied that any person who has made the application for compounding of offence under sub-rule (2) of rule 50 has cooperated in the proceedings before him and has made full and true disclosure of the facts relating to the goods, articles, process, system or service, grant such person immunity from prosecution under the Act, if the prosecution has not been instituted with respect to the case so compounded, subject to such conditions as the compounding authority may find fit to impose.
