Section 14 in The Punjab Scheduled Roads and Controlled, Areas Restriction of Unregulated Development Act, 1963
14. Composition of offence.
(1)The Director or any person authorised by the Director by general or special order in this behalf may either before or after the institution of the proceedings compound any offence made punishable by or under this Act.(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.
