Section 57 in Bihar Regional Development Authority Act, 1974
57. Composition of offence.
(1)Any offence made punishable by or under this Act may, either before or after the institution of proceedings, be compounded by the authority or any person authorised by the authority by general or special order in this behalf.(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 compounded.
