Section 17 in Jammu and Kashmir Registration of Births and Deaths Rules, 1975
17. Conditions for compounding offences under section 23
(1)Any offence punishable under section 23 may, either before or after the institution of criminal proceedings under this 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 or for the first time.(2)Any such offence may be compounded on payment of such sum, not exceeding rupees fifty for offences under sub-section (1), (2) and (3) and rupees ten for offences under sub-section (4), of section 23 as the said officer may think fit.
