Section 22 in Uttarakhand Water Management and Regulatory Act, 2013
22. Compounding of Offences.
(1)The Commission may, for reasons to be recorded in writing, accept from any person who has committed or is reasonably suspected of having committed an offence punishable under this Act, a sum of money not exceeding rupees One Lakh by way of composition fee and compound the offence.(2)On the composition of any offence under sub-section (1), no proceeding shall be taken or continued against the person concerned in respect of such offence, and if any proceedings in respect of the offence have already been instituted against him in any court, the composition shall have the effect of the acquittal.
