The compounding fee, if any, payable by the offender shall be as agreed to between the Grama Panchayat and the offender. These shall cover the value of loss or damage, if any, caused to the Grama Panchayat and expenses, if any, incurred in connection with the abatement of the offence and shall also include the expenses in filing a prosecution before a Court, if the composition is effected after the institution of proceedings in a Court.
