- [(1) Except as otherwise provided under any other provision of this Act, the Municipal Council or its Executive Officer and the Municipal Committee or its Secretary, may accept from any person who has committed an offence against this Act or any rule or bye-law, a sum of money not less than fifty rupees by way of composition for such offence.(2)On payment of such sum of money such person if in custody shall be discharged, and no further proceedings shall be taken against him in regard to the offence or alleged so compounded.] [Sub section (1) and (2) substituted vide Haryana Act No 3 of 1994.](3)Sums paid by way of composition under this section shall be credited to the municipal fund.
