Section 16(2) in Punjab Registration of Births and Deaths Rules, 2004
(2)Any offence committed under sub-sections (1), (2) and (3) of section 23 may be compounded on payment of a sum, not exceeding rupees fifty and the offences committed under sub-section (4) of Section 23 may be compounded for a sum, not exceeding rupees ten, as the aforesaid officer may think fit.
