Section 32 in U.P. Urban Planning and Development Act, 1973
32. Composition of Offences.
(1)Any offence made punishable by or under this Act may either before or after the institution of proceedings, be compounded-by [the Vice-Chairman (or any officer authorised by him in that behalf by General or Special order)] [Substituted by section-9(a) of amendment act-1997 (Act No.-3 of 1997)dated 02.05.1997] on such terms, including any term as regards payment of a composition fee, as [the Vice-Chairman] [Substituted by section-9(b) of amendment act-1997 (Act No.-3 of 1997)dated 02.05.1997] (or such officer) may think fit.(2)Where 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 compounded.
