Section 2 in The U.P. Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979
2.
After Section 131-A of the [Motor Vehicles Act, 1939] [Now see Motor Vehicles Act, 1988.], the following section shall be inserted, namely :"131B. Compounding of offences. - (1) Any offence punishable under this Chapter (excluding Sections 116, 117, 118-A, 123 and 123-A) may subject to any general or special order of the State Government in this behalf, be compounded either before or after the institution of the prosecution, by an officer specially empowered by the State Government in this behalf by notification, on realisation of such amount of composition fee as he thinks fit, not exceeding the maximum amount of fine fixed for the offence.(2)Where the offence is so compounded,-(i)before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;(ii)after the institution of the prosecution, the composition shall amount to acquittal of the offender."
