Section 7 in The U.P. Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979
7.
In Section 564 of the [Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959] [Now see U.P. Municipal Corporations Act, 1959.], for clause (b), the following shall be substituted, namely :"(b) subject to any general or special orders of the State Government in this behalf, compound any offence punishable under this Act, or rules, bye-laws or regulations, made thereunder, either before or after the institution of the prosecution, on realisation of such amount of composition fee as he thinks fit not exceeding the maximum amount of fine fixed for the offence; and where the offence is so compounded-(i)before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;(ii)after the institution of the prosecution the composition shall amount to acquittal of the offender."
