Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 564(1)] [Section 564] [Entire Act]

State of Uttar Pradesh - Subsection

Section 564(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)[ subject to any general or special orders of the State Government in this behalf, compound any offence punishable under this Act, or rules, byelaws or regulations made thereunder, either before or after the institution of the, prosecution, on realisation of such amount of composition fee as he thinks fit, not exceeding the maximum amount of fine fixed for the offence; and where the offence is so compounded - [Substituted by U.P. Act 35 of 1979.]
(i)before the institution of the prosecution; the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;
(ii)after the institution of the prosecution the composition shall amount to acquittal of the offender];