(1)The Mayor of a Municipal Corporation or the President of a Municipal Council or a Nagar Panchayat or the Chief Officer of the Municipality, or if so authorised 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 proceedings and on payment of such fee, as may be prescribed, compound any offence mentioned in the Fourth Schedule and classified as compoundable in the fifth column of Part I thereof :Provided that the composition fee shall not be less than that specified in the sixth column of Part I of the that Schedule :Provided further that in the case of Municipal Councils and Nagar Panchayats, the composition fee, as specified in the fist proviso, shall be conculated on the basis of the fine, as specified in Part II of the said Schedule.(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, which is committed due to the failure to comply with a notice, order or requisition, issued by or on behalf of any of the municipal authorities referred to in section 16 or section 33 or section 50, as the case may be, unless and until the same has been complied with in so far as the compliance is possible.(3)Where an offence has been compounded, the offender if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence so compounded.
