Section 38B in The West Bengal Fire Services Act, 1950
38B. [ Compounding of offences. [Sections 38A to 38E inserted by W.B. Act 7 of 1996.]
(1)The District Magistrate within whose jurisdiction a local area lies, or such other officer as may be prescribed for a local area, may, by general or special order, either before or after the institution of proceedings in this behalf, compound any offence punishable by or under this Act or the rules made thereunder or withdraw from such proceedings.(2)When an offence has been compounded under sub-section (1), the offender, if in custody, shall be discharged, and no further proceedings shall be taken against him in respect of the offence so compounded.]
