Section 315(1) in The U.P. Municipalities Act, 1916
(1)The Executive Officer or Medical Officer of Health of a] [Substituted by U.P. Act No. 12 of 1994.] [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or in municipalities in which there is no Executive Officer or Medical Officer of Health, the president of a [Municipality] [Substituted by U.P. Act No. 12 of 1994.] may either before or after the institution of proceedings, compound an offence against this Act or a rule or bye-law, except an offence described in Sections 237(4), 242, 246, 247, 281, 285(5) or 295 :Provided that no offence shall be compoundable which is constituted by failure to comply with a written notice issued by or on behalf of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], unless the notice has been complied with, in so far as compliance is possible.
