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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(a) in The Rajasthan Municipalities (Compounding and Compromising of Offences) Rules, 1966

(a)Before accepting money for compensation for an offence, it shall be explained to the defaulter (i) offence with which he is charged, (ii) and that he is at liberty to be tried for it, if he so wishes.