Section 29 in The Jammu and Kashmir Development Act, 1970
29. Composition of offences.
(1)Any offence made punishable by or under this Act, may, either before or after this institution of proceedings, be compounded by the Authority or any person authorised by the Authority be general of 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.
