Section 23 in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976
23. Compounding of offences.
(1)Subject to such conditions as may be prescribed, the Commissioner may, either before or after the institution of proceedings for an offence under this Act, permit any person charged with the offence to compound the offence on payment of such sum, not exceeding double the amount of tax to which the offence relates, as the Commissioner may determine.(2)On Payment of such sum, as may be determined by the Commissioner under sub section, (1), no further proceedings shall be taken against the person in respect of the same offence.
