Section 10 in Uttarakhand Anti Littering and Anti Spitting Act, 2016
10. Compounding of offences.
(1)The Authorized Officer may compound any offence committed by any person and prescribed to be a compoundable offence by making a written offer to the person reasonably suspected of having committed the offence to compound the, offence upon payment to the Urban Local body/ Authorized. Officer of an amount not less than two hundred Rupees but not, exceeding five hundred rupees Within the time specified in the offer.(2)If the person is unable to pay the compounding amount / Fine, he/she can enroll for community service in the Urban Local Body in lieu of the compounding amount / Fine.(3)An offer under paragraph (1) may be made at any time after the offence has been committed but before any prosecution for it has been instituted, and if the amount specified in the offer is not Paid* of the community service is not done within the. period specified in the offer or within such extended period as the Urban Local Body may grant, prosecution for the offence may be instituted at any time after that against the person to whom the offer was made.(4)If an Offence has been compoUnded under paragraph (1), no prosecution' shall be instituted after.that in respect of the offence against the person to whom the offer to compound was made.(5)An offer to compound shall be in such form as specified under the rules:
