Section 87G(2) in The Goa, Daman and Diu Public Health Act, 1985
(2)An offence committed under sub-section (1) may, before the institution of the prosecution, be compounded by such officer as may be authorized by the Government, on payment, for credit to the Government, for first such offence an amount not less than rupees five hundred and for any second and subsequent offences with an amount not less than one thousand rupees.Explanation :- For the purposes of this section, "small quantity" means a packet, or a sachet, or a pouch, containing not more than ten grams of the injurious food articles.
