96. Compounding of offences.—
(1) Any offence punishable under sections 88 and 89, may, either
before or after the institution of the prosecution, be compounded, on payment of such amount as may be
prescribed:
Provided that no compounding of such offence shall be made without the leave of the court before
which a complaint has been filed under section 92:
Provided further that such sum shall not, in any case, exceed the maximum amount of the fine, which
may be imposed under this Act for the offence so compounded.
(2) The Central Authority or any officer as may be specially authorised by him in this behalf, may
compound offences under sub-section
(1).
(3) Nothing in sub-section
(1) shall apply to person who commits the same or similar offence, within
a period of three years from the date on which the first offence, committed by him, was compounded.
Explanation.—For the purposes of this sub-section, any second or subsequent offence committed after
the expiry of a period of three years from the date on which the offence was previously compounded,
shall be deemed to be a first offence.
(4) Where an offence has been compounded under sub-section
(1), no proceeding or further
proceeding, as the case may be, shall be taken against the offender in respect of the offence so
compounded.
(5) The acceptance of the sum of money for compounding an offence in accordance with sub-section
(1) by the Central Authority or an officer of the Central Authority empowered in this behalf shall be
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deemed to amount to an acquittal within the meaning of the Code of Criminal Procedure, 1973 (2 of
1974).
