(1)The Municipal Commissioner or the Executive Officer or, if so authorized by the municipality in this behalf by a general or special order, the Municipal Health Officer, the Municipal Engineer or any other officer of the municipality may, either before or after the institution of the proceeding and on payment of such fee as may be specified by regulations, compound any offence as may be classified as compoundable by the State Government, by rules.(2)Notwithstanding anything contained in sub-section (1), no offence punishable by or under this Act or by any rule or regulation made thereunder shall be compoundable if such offence is committed due to the failure to comply with any notice, order or requisition, as the case may be, issued by or on behalf of any of the municipal authorities referred to in section 23, unless and until such notice, order or requisition, as the case may be, has been complied with in so far as such compliance is possible.(3)Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceeding shall be taken against him in respect of the offence so compounded.
