Section 17B(1) in The Child Labour (Prohibition And Regulation) Rules, 1988
(1)An accused person,-(i)who commits an offence for the first time under sub-section (3) of section 14; or(ii)who being parent or a guardian, commits an offence under the said section,may file an application to the District Magistrate having jurisdiction for compounding the offence under sub-section (1) of section 14D.
