Section 41(1) in Uttar Pradesh Ground Water (Management and Regulation) Act, 2019
(1)An offence punishable under sub-clause (i) of clause (b) of sub-section (1) of Section 39 may be compounded on the application of the accused before or after the institution of the prosecution by such officers as may be notified by the State Government after imposing fifty per cent of minimum fine prescribed for the offence as compounding fee along with the minimum prescribed fine:Provided that the remedy for compounding shall be available for the first offence only.
