Section 16 in Punjab Registration of Births and Deaths Rules, 2004
16. Compounding of offences. [Sections 23, 24 and 30].
(1)Any offence punishable under section 23 may either before or after the institution of criminal proceedings under this Act, be compounded by an officer authorized by the Chief Registrar by a general on special order in this behalf, if the officer so authorized is satisfied that the offence was committed through inadvertence or oversight or for the first time.(2)Any offence committed under sub-sections (1), (2) and (3) of section 23 may be compounded on payment of a sum, not exceeding rupees fifty and the offences committed under sub-section (4) of Section 23 may be compounded for a sum, not exceeding rupees ten, as the aforesaid officer may think fit.
