Section 12 in The United Provinces District Boards Primary Education Act, 1926
12. Cognizance of offence and power to compound. -
(1)No Court shall take cognizance of an offence under Section 10 or Section 11 except on the complaint of or on information received from the school committee, or from such person as may be authorised by the school committee by general or special order in this behalf :Provided that the school committee or the person authorised in thus behalf shall, before instituting a prosecution against any person, cause a warning to be given to him in writing.(2)The school committee or the person authorised in this behalf may, instead of instituting or continuing prosecutions for an offence, compound the same on the payment by the person accused of such offence of such sum as it deems proper not exceeding the amount of the fine with which such offence is punishable under this Act.
