Section 187(1) in The Rajasthan District Boards Act, 1954
(1)The Chairman of a Board may, either before or after the institution of proceedings, compound an offence against this Act or a rule or bye-law except the offences against any rules made under section 176 with reference to the matters specified in section 25 provided that no offence shall be compoundable which is constituted by failure to comply with a written notice issued by the Board, or on behalf of the Board, unless and until the notice has been complied with in so far as compliance is possible.
