Section 16(1) in The M.P. Registration of Births and Death Rules, 1999
(1)Any offence punishable under Section 23 may, cither before or after institution of criminal proceedings under the Act, be compounded by an officer authorised by the Chief Registrar by a general or special order in this behalf, if the officer so authorised is satisfied that the offence was committed through inadvertence or oversight for the first time.
