Section 11 in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
11. Compounding of offence.
- The offence punishable under this Act may, with the consent of the victim and with the permission of the court, be compoundable :Provided that, the Court shall, by an order, grant permission for compounding of offence subject to the condition of performance of such community services to be rendered by the accused person, as the court may think fit.
