Section 14 in The Himachal Pradesh Roadside Land Control Act, 1968
14. Composition of offences.
(1)The Collector or any person authorised by the Collector, by general or special order, in this behalf, may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act.(2)Where an offence hos been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.
