Section 11 in The Sikkim Non-Biodegradable Garbage (Control) Act, 1997
11. Compounding of such offences Gazette, by the State.
(1)Any offence punishable under this Act may, before the institution of the prosecution, be compounded by officer as may be authorized by Notification in the Official Government in this behalf, on payment, for credit to the State Government, of such sum as such officer may specify.(2)Where any offence has been compounded under sub-section (I), no proceeding shall be taken against the offender, in respect of the offence as compounded, and the offender, if in custody, shall be discharged.
