Section 394B in The Punjab Municipal Corporation Act, 1976
394B. [ Composition of offences.] [Inserted by Punjab Act 12 of 1977.]
(1)The Commissioner, the Executive, Officer, the Medical Officer of Health, the Municipal Engineer (Electricity) or any other officer of the Corporation authorised by it in this behalf by a general or sopecial order or a sub-committee of the Corporation appointed by it may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act, or any rule or any bye-law made thereunder :Provided that no offence shall be compoundable which is committed by failure to comply with a notice, order or requisition issued by or on behalf of any of the municipal authorities specified in section 46 unless and until the same has been complied with so far as the compliance is possible.(2)Where an offence has compounded, the offender, if in custody, shall be discharged and no further proceeding shall be taken against him in respect of the offence so compounded.
