299. Powers with respect to prosecuting for offences.
- A Municipality may(a)compromise with any person who in the opinion of the Municipality has committed an offence punishable under this Act or any bye-law thereunder and on such compromise no proceedings shall be taken against such person in respect of such offence;(b)withdraw prosecutions under this Act or under any bye-law made thereunder;(c)compound any offence against this Act or against any bye-law made thereunder which may, by rules made by the State Government, be declared compoundable.Provided that the State Government may make rules to regulate the proceedings of persons empowered to compromise offences under this Section.
