Section 5 in Criminal Law (Composition of Offences) (U.P. Amendment) Act, 1956
5.
[* * *] [[Deleted by Section 2 of U.P. Act X of 1958 The original section run as follows :'5. Addition of a new Section 114-A in Act IV of 1939. - After Section 114-A of the Motor Vehicles Act, 1939 (Now Motor Vehicles Act, 1988) the following new section shall be inserted, namely :'114-A. Compounding of offences under Sections 112, 113 and 114. - (1) The offences punishable under Sections 112 and 113 may be compounded by the Regional Transport Officer, or where he is so authorized by the Regional Transport Officer, by the Assistant Regional Transport Officer.(2)The offences under Section 114 may be compounded by the Transport Commissioner or where he is so authorized by the Transport Commissioner, by the Deputy Transport Commissioner (Administration).(3)The expressions 'Transport Commissioner', 'Deputy Transport Commissioner (Administration)', 'Regional Transport Officer' and 'Assistant Regional Transport Officer', mean the officers appointed as such by the State Government.']]
