Section 27 in Punjab Water Resources (Management and Regulation) Act, 2020
27. Compounding of offences.
(1)The Authority or any officer of the Authority authorised in this behalf, may accept from any person charged with an offence punishable under this Act, by way of composition of the offence, a sum not more than five times the amount of the maximum fine for the offences punishable by or under this Act:Provided that the person undertakes in writing to comply with the orders issued under this Act:Provided further that only the Authority shall be authorised to compound an offence of violation of an order issued under section 23 of this Act.(2)On payment of such sum as may be determined, no further proceedings shall be taken against the accused person in respect of the same offence, and any proceedings if already taken or initiated shall stand abated, and the accused person, if in custody, shall be discharged.
