Section 14D in Himachal Pradesh Passengers and Goods Taxation Act, 1955
14D. Composition of offences.
(1)The State Government may, by notification in the Official Gazette, authorize any officer, not below the rank of an Excise and Taxation Officer to compound the offences committed under this Act and rules made thereunder.(2)The officer authorized under sub-section (1), may compound the offence committed under this Act by charging either a sum of rupees one thousand or double the amount of tax, surcharge, or additional goods tax, whichever is higher.(3)On payment of the sum referred to in sub-section (2), no further criminal proceedings shall be taken or continued to be taken against the person concerned in respect of such offence.]
