Section 22 in The Haryana Motor Vehicles Taxation Act, 2016
22. Compounding of offence.
(1)Any offence committed under this Act may either before or after the institution of the prosecution, be compounded by such officer and for such amount, as the State Government may, by notification, specify in this behalf.(2)Where an offence has been compounded under sub-section (1), no further proceedings shall be taken against the offender in respect of such offence.
