Section 30 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006
30. Compounding or withdrawal of proceedings:
- The Director General or any officer authorized by him in this behalf, by general or special order may before or after the institution of the proceedings, and for reasons to be recorded in writing, compound any offence made punishable by or under this Act or the rules made thereunder or withdraw from the proceedings. The offender if in custody shall be discharged when an offence has been compounded and no further proceedings shall be taken against him in respect of the offence compounded.
