Section 10(3) in Uttarakhand Anti Littering and Anti Spitting Act, 2016
(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.
