Section 317 in The Chhattisgarh Municipalities Act, 1961
317. Power to compound offence.
(1)The Council or, with the authorisation of the Council, its President, Vice-President, Chief Municipal Officer or Health Officer or any Committee thereof, may accept from any person against whom a reasonable suspicion exists that he has committed an offence against this Act or any rule or bye-law made thereunder, a sum of money by way of composition for such offence.(2)On payment of such sum of money, the suspected person, if in custody, shall be discharged, and no further proceedings shall be taken against him in regard to the offence or alleged offences so compounded for.(3)Sums paid by way of compensation under this section shall be credited to the Municipal fund.(4)Authorisation under sub-section (1) to accept composition for alleged offences may be given by the Council either generally in regard to all offences under this Act and the rules and bye-laws made thereunder or particularly in regard only to specified offences or offences of a specified class, and may, at any time, be withdrawn by the Council.(5)State Government may make rules under this Act regulating the procedure to be followed by persons empowered to accept composition for offences.(6)The provisions of this section shall apply to such Council as the State Government may, by notification, specify.
