Section 12 in The Rajasthan Motor Vehicles Taxation Act, 1951
12. Compounding of offences.
- Where an offence under section 11 has been committed, such offence may at any time before conviction, be compounded by the prescribed officer by accepting, by way of composition therefor, a sum of money not exceeding such amount as may be prescribed, together with the amount of the [tax and penalty, if any,] [Substituted by Rajasthan Act 5 of 2001 for the words 'tax, if any,'.] which may be due from the person committing the offence. Such composition shall have the effect of discharging such person from all liability for the offence and no further proceedings shall be taken or continued against him in respect of the offence so compounded.
