(1)[Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], or any person authorised by it, 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 other than an offence under Chapter XIV:Provided that no offence shall be compoundable which is committed by failure to comply with a notice, order or requisition issued by or on behalf of the [Board] [Substituted by Act 24 of 1936, S.69, for "Cantonment Authority" ], unless and until the same has been complied with in so far as compliance is possible.(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 so compounded.
