Section 13 in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010
13. Composition of offences.
(1)Any offence punishable under Section 4 may, either before or after the institution of the prosecution, be compounded by such officers or authorities and for such amount as the Government may, by notification in the official Gazette, specify in this behalf.(2)Where an offence has been compounded under sub-section (1), the offender, if in custody, shall be discharged and no further proceeding shall be taken against him in respect of such offence.
