Section 468(2) in The Delhi Municipal Corporation Act, 1957
(2)Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence so compounded.Magistrates and proceedings before magistrates[*] [Section 467 to 473 omitted in relation to the road transport services in the Union Territory of Delhi by Delhi by Act 71 of 1971, section 7 and Sch. II (w.r.e.f. 3-11-1971)]469. Municipal magistrates.
