Section 655 in The Orissa Municipal Corporation Act, 2003
655. Compounding of offences.
(1)The Commissioner or, if so authorized by the Corporation in this behalf by a general or special order, the City Health Officer, the City Engineer or any other officer of the Corporation may, either before or after the institution of the proceeding and on payment of such fee as may be specified by regulations, compound any offence as may be classified as compoundable by the Government by rules.(2)Notwithstanding anything contained in Sub-section (1), no offence punishable by or under this Act or by any rule or regulation made thereunder shall be compoundable if such offence is committed due to the failure to comply with any notice, order or requisition, as the case may be, issued by or on behalf of any of the Corporation authorities referred to in section unless and until such notice, order or requisition, as the case may be, has been complied with in so far, as such compliance is possible.(3)Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceeding snail be taken against him in respect of the offence so compounded.
