(1)The Director may, either before or after the institution of the proceedings, and for reasons to be recorded in writing compound any offence made punishable by or under this Act or the rules made thereunder or withdraw to proceedings after payment of such compounding fee, as may be prescribed.(2)When an offence has been compounded, the offender, if in custody, shall be discharged, and no further proceedings shall be taken against him in respect of the offence compounded.
