Section 115(2) in The Himachal Pradesh Police Act, 2007
(2)Whoever contravenes the provisions of section 114 of this Act shall on conviction, be punishable with simple imprisonment that may extend to eight days or with fine which may extend to five thousand rupees or both:Provided that any person so arrested may compound the offence by pleading guilty before a Magistrate or a Police Officer not below the rank of Deputy Superintendent of Police and such Magistrate or Police Officer may accept from such person a compounding fee prescribed, not exceeding the amount of the fine and on payment of such compounding fee, the person if in custody shall be released forthwith, and no further proceeding shall be taken against him.
