Section 248 in The Himachal Pradesh Municipal Corporation Act, 1994
248. Power to compound offences.
(1)Except as otherwise provided under any other provision of this Act, the municipality or the Executive Officer / Secretary or any other officer authorised by the State Government in this behalf may accept from person against whom a reasonable suspicion exists that he has committed an offence against this Act or any rule or bye-law, a sum of money not less than five rupees by way of composition for such offence.(2)On payment of such sum of money, the suspected person if in custody shall be discharged, and no further proceedings shall be taken against him in regard to the offence or alleged offence so compounded for.(3)Sums paid by way of compensation under this section shall be credited to the municipal fund.(4)Authorisation under sub-section (1) to accept composition for alleged offences may be given by the municipality either generally in regard to all offences under this Act and the rules and bye-laws, or particularly in regard only to specified offences or offences of a specified class and may, at any time, be withdrawn by the municipality.(5)If the municipality has not authorised any of the officers specified in sub-section (1), it shall, if so required by the Deputy Commissioner give such authorisation to any of the officers specified in sub-section (1), and shall not withdraw authorisation given on such requisition without the sanction of the Deputy Commissioner.
