Section 87(1) in The U.P. Water Supply and Sewerage Act, 1975
(1)The Managing Director or the General Manager as the case may be, or any other officer of the Nigam or a Jal Sansthan authorised by it by general or special order in that behalf may, either before or after institution of the proceedings compound any offence publishable under this Act on such terms, including payment of composition fee, as he may think fit.
