Section 17 in Nagaland Registration of Births and Deaths Rules, 1972
17. Conditions for compounding of offences under Section 23.
(1)Any offence punishable under Section 23 may, either before or after the institution of original proceedings under this Act, be compounded by an officer authorised by the Chief Registrar by general or special order in this behalf; if the officer so authorised is satisfied that the offence was committed through inadvertence or oversight or for the first time may be executed with warning.(2)Any such offence may be compounded on payment of such sum not exceeding rupees fifty for offences under sub-sections (1), (2) and (3), and rupees ten for offences, under sub-section (4) of Section 23 as the said officer may think fit.
