Section 20 in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968
20. Composition of offences.
(1)The Commissioner may, either before or after institution of criminal proceedings under this Act, accept from the person charged with an offence under this Act or the rules made thereunder, by way of composition of the offence, a sum not exceeding one thousand rupees.(2)On payment of such sum as may be determined by the Commissioner under Sub-section (1), no further criminal proceedings shall be taken against the person concerned in respect of the same offence.
