7A. [ Compounding of offences under Section 7. [Inserted by U. P. Act XII of 1957, Section 4.]
(1)The Offences punishable under Section 7 of the Hackney-Carriage Act, 1879, may be compounded by the Executive Officer, or where there is no Executive Officer, by the Secretary of the Municipal Board.(2)The expression "Executive Officer" and "Secretary" in subsection (1) mean the Executive Officer and Secretary of the Municipal Board concerned].
