Section 187C(1) in The M.P. Municipalities Act, 1961
(1)Notwithstanding anything contained in Section 187-A or any other provisions of this Act or any other law for the time being in force, the Chief Municipal Officer may on the application made in this behalf, by order, compound the cases involving deviations from the approved plan or map, or construction made without permission by collecting compounding fee at such rate as may be determined by the State Government.
