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Greater Bengaluru City Corporation -

Section 332 in THE BRUHAT BENGALURU MAHANAGARA PALIKE ACT, 2020

332. which may extend to one thousand rupees.

Compounding of offence.- Any officer authorized by the ChiefCommissioner not below the rank of Group-B officer may accept, in the prescribedmanner, from any person who has committed or it reasonably suspected of havingcommitted an offence punishable under sections 143, 286, 290 of this Act such sum of