Section 42 in Bihar Minor Mineral Concession Rules, 1972
42. Compounding of offence.
- The Competent Officer may, with the approval of the [Collector] [Substituted for 'Commissioner' vide S.O. 867 dated 21.8.1972.], compound a case instituted against any person.[Where a case has been instituted by the [Deputy Director of Mines] [Substituted by S.O. 1133 dated. 19.8.1978.] or [Additional Director of Mines or Director of Mines] [Inserted by S. O. 305 dated 26.3.1986.] or any other officer empowered by the Government] may, with the approval of the Commissioner, compound a case instituted against any person.]
