(1)Subject to the condition, if any, as may be prescribed, the local authority or the Health Officer may accept from any person alleged to have committed offence under the Act or under the rules made thereunder, other than the offence under rule 8 or bye-laws either before or after the commencement of any proceedings against such person in respect of such offence by way of composition for such offence, a sum not exceeding Rs. 2000/-.(2)The local authority or the Health Officer as the case may be, shall if there is no reason to the contrary make an Order in writing specifying therein-(i)the sum determined by way of composition;(ii)the date on or before which the sum shall be paid;(iii)the Authority before whom and the date on or before which a receipted challan shall be produced in proof of such payment; and(iv)the date on or before which the person should report the fact to the local authority or the Health Officer as the case may be.(3)The local authority or the Health Officer as the case may be, shall send a copy of such Order to the person concerned and also the Authority referred to in sub-clause (iii) of sub-rule (2).(4)After compounding any offence under the Act, and the rules, if the person repeats the same offence again, he shall be liable to fine double the amount payable earlier and for continuance of the same offence Rs. 30/- shall be recovered every day as long as the breach continues.
