LexSection 30 — Institution of proceedings and composition of offences.
The Expenditure-tax Act, 1987
(1) A person shall not be proceeded against for any offence under section 25 or section 26 or section 27 or section 28, except with the previous sanction of the 1 [Chief Commissioner or Commissioner:] Provided that no such sanction shall be required where the complainant before the court is a Commissioner (Appeals). (2) The 1 [Chief Commissioner or Commissioner] may, either before or after the institution of proceedings, compound any offence punishable under section 25 or section 26 or section 27 or section 28.Open in Lexace · Ask the AI about this section