Section 4(1) in The Rajasthan Municipalities (Compounding and Compromising of Offences) Rules, 1966
(1)Offence punishable under the provisions of this Act and/or any rule or bye-laws made thereunder except under section 165 (4), 194 and 203 shall be compoundable [or compromisable] [Added by Notification No. Tax/F. 149(1) DLB/58, dated 25-6-1971 [GSR 351 (30)], Published in Rajasthan Rajpatra, Part IV-(C)(I) dated 16-12-1971.].
