Section 6 in Telangana Intoxicating Liquors (Prohibition of Advertisements) Act, 1978
6. Compounding of Offences.
(1)[The Commissioner of Prohibition and Excise] [Substituted by G.O.Ms.No.236, Revenue (Excise II) Department, dated 15.12.2015.] or Compounding of any excise officer specially empowered by the Government offences. in that behalf may accept from any person who is reasonably suspected of having committed an offence under this Act, a sum of money not exceeding five thousand rupees and subject to such minima as may be prescribed by way of compensation for the offence which may have been committed; and in all cases in which any article or thing has been seized as liable to confiscation under this Act, he may release the same on payment of the value thereof as estimated by such officer.(2)On the payment by the person the sum of money or the value or both, as the case may be, such person, if in custody shall be set at liberty, and all the articles or things seized may be released and no proceedings shall be instituted against such person in any criminal court. The acceptance of compensation shall be deemed to amount to an acquittal and in no case any further proceedings be taken against such person or article or thing with reference to the same act.
