Section 12(2) in The U.P. (Regulation Of Building Operations) Act, 1958
(2)[ The Prescribed Authority may, and if required by the Controlling Authority shall, compound any offence punishable under this Act, either before or after the institution of the prosecution, on such terms (which may include payment of a sum of money by way of composition for the offence) as it or the Controlling Authority, as the case may be, thinks fit] [Added by U.P. Act No. 41 of 1976.]
