Section 10(1) in Uttarakhand Anti Littering and Anti Spitting Act, 2016
(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.
