Section 32(1) in U.P. Urban Planning and Development Act, 1973
(1)Any offence made punishable by or under this Act may either before or after the institution of proceedings, be compounded-by [the Vice-Chairman (or any officer authorised by him in that behalf by General or Special order)] [Substituted by section-9(a) of amendment act-1997 (Act No.-3 of 1997)dated 02.05.1997] on such terms, including any term as regards payment of a composition fee, as [the Vice-Chairman] [Substituted by section-9(b) of amendment act-1997 (Act No.-3 of 1997)dated 02.05.1997] (or such officer) may think fit.
