Section 206(3) in The Code of Criminal Procedure, 1973
(3)[ The State Government may, by notification, specially empower any Magistrate to exercise the powers conferred by sub-section (1) in relation to any offence which is compoundable under section 320 or any offence punishable with imprisonment for a term not exceeding three months, or with fine, or with both where the Magistrate is of opinion that, having regard to the facts and circumstances of the case, the imposition of fine only would meet the ends of justice.] [Inserted by Act 45 of 1978, Section 18 (w.e.f. 18-12-1978).]
