Section 12A in The Punjab New Capital (Periphery) Control Act, 1952
12A. [ Composition of offences. [Inserted by Haryana Act 38 of 2000.]
(1)The [Director] or any person authorised by the [Director] [Substituted by Haryana Act No. 15 of 2001.] by general or special order in this behalf may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act.(2)Where an offence has been compounded, the offender, if in custody shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.]
