315. [Power to compound offences. [Substituted by U.P. Act No. 26 of 1964.]
(1)The Executive Officer or Medical Officer of Health of a] [Substituted by U.P. Act No. 12 of 1994.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or in municipalities in which there is no Executive Officer or Medical Officer of Health, the president of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may either before or after the institution of proceedings, compound an offence against this Act or a rule or bye-law, except an offence described in Sections 237(4), 242, 246, 247, 281, 285(5) or 295 :Provided that no offence shall be compoundable which is constituted by failure to comply with a written notice issued by or on behalf of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], unless the notice has been complied with, in so far as compliance is possible.(2)When an offence has been compounded, the offender, if in custody shall be discharged and no further proceedings shall be taken against him in respect of the offence so compounded.(3)Sums paid by way of composition under this section shall be credited to the municipal fund.
