Section 35 in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004
35. Compounding of offences.
(1)The Director or any person authorized by him by general or special orders in this behalf, may either before or after institution of the proceedings compound any offences made punishable under this Act for such amount as the Government may by notification in the official Gazette, specify in this behalf.(2)Where an offence has been compounded under sub-section (1), the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of such offence.
