Section 296(5) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(5)Notwithstanding anything contained in the [Code of Criminal Procedure, 1898 (V of 1898)] [See now the Code of Criminal Procedure, 1973 (2 of 1974).] all offences punishable under this Act or the rules or by-laws made thereunder may be compounded by [the president,] [These words were substituted for the words 'the Chief Officer' by Maharashtra 4 of 1974, Section 34(b).] but only with the permission of the Court before which any prosecution for such offence is pending, or when the accused has been committed for trial or when he has been convicted and en appeal is pending, with the leave of the Court to which he is committed, or, as the case may be, before which the appeal is to be heard.
