Section 63(2) in The Dadra and Nagar Haveli Excise Regulation, 2012
(2)On receipt of an application under sub-section (2), the District Excise Officer, having regard to the circumstances of the case, may at his discretion order for compounding of the offence on payment of a sum of money by way of compounding fee or compensation for the offence in accordance with the guidelines, as may be prescribed.
