Section 12 in The U.P. (Regulation Of Building Operations) Act, 1958
12. Previous sanction of the Prescribed Authority for prosecution. -
[1] [Section 12 renumbered as sub-section (1) by U.P. Act No. 41 of 1976.] No prosecution for any offence punishable under this Act shall be instituted except with the previous sanction of the Prescribed Authority.(2)[ The Prescribed Authority may, and if required by the Controlling Authority shall, compound any offence punishable under this Act, either before or after the institution of the prosecution, on such terms (which may include payment of a sum of money by way of composition for the offence) as it or the Controlling Authority, as the case may be, thinks fit] [Added by U.P. Act No. 41 of 1976.]
