Section 431B in Karnataka Municipal Corporations Act, 1976
431B. Compounding of offence.
- Any officer authorized by the Commissioner not below the rank of Group-B officer may accept, in the prescribed manner, from any person who has committed or it reasonably suspected of having committed an offence punishable under sub-section (1) and (2) of section 431-A, such sum of money specified in Schedule XIII or any sum of money as may be prescribed, by way of composition of the offence which such person has committed or is reasonably suspected of having committed and on the payment of such sum of money to the authorized officer such person, if in custody, shall be set at liberty and no further proceedings shall be taken against such person with reference to the same act.]
