Section 45(1) in The Goa, Daman and Diu Weights and Measures (Enforcement) Act, 1968
(1)Any offence punishable under section 26, section 27, section 28, section 30, section 33, section 38 or section 40 other than a second or a subsequent offence under section 26 or section 28 may, either before or after the institution of the prosecution, be compounded by the State Government on payment of such sum as the State Government thinks fit.
