- [Section 45] - (1) When a person is reasonably suspected of having committed an offence punishable under the Act or these rules and an Irrigation Officer considers after making an enquiry that it may be compounded, he shall issue a notice in writing in Form 'P' under his signature to such person requiring him to attend at the time and place specified in the notice. The notice shall be served on the person concerned, by any person deputed by the Irrigation Officer. The person to whom the notice is tendered shall sign it or put his thumb mark thereon by way of acknowledgment and return it to the server. If he refuses to accept the notice or evades the service thereof, the server shall report the fact to the Irrigation Officer.(2)When the person attends and is willing to compound, the Irrigation Officer shall fix the amount payable. Amount thus fixed shall be paid immediately or within such time as the Irrigation Officer may fix.Chapter-VII Miscellaneous
