Section 18 in The Rajasthan State Cattle Fairs Act, 1963
18. Composition of offences.
- The officer-in-charge may compromise with any person who in the opinion of the officer-in-charge has committed an offence punishable under this Act or any rules or regulations made thereunder and on such compromise no proceedings shall be taken against such person in respect of such offence:Provided that the State Government may by rules regulate the proceedings of such compromise and the terms thereof.
