Section 19 — Composition of offences.

(1) Any offence committed under section 18, may either before or after the institution of the prosecution, be compounded by such officers or authorities and for such amount as the State Government may, by notification in the Official Gazette, specify. (2) Where an offence has been compounded under sub-section (1) , the offender shall be discharged and no further proceedings shall be taken against him in respect of such offence.

Official Hindi (PDF) ↗

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