Section 137 in Andhra Pradesh Panchayat Raj Act, 1994
137. Power to compound offences.
(1)The Executive Authority may, subject to such restrictions and control, as may be prescribed, compound for a sum not exceeding rupees five hundred, any offence against the provisions of this Act or any rule or bye-law made thereunder, which may by rules, be declared compoundable.(2)On payment of the amount by way of composition no further proceedings shall be taken or continued against the defaulter in regard to the offence or alleged offence so compounded.(3)Nothing in this Section shall apply to election offences.
