Section 31 in THE NATIONAL CAPITAL TERRITORY OF DELHI (INCREDIBLE INDIA) BED AND BREAKFAST ESTABLISHMENTS (REGISTRATION & REGULATION) ACT, 2007
31. Compounding of offences.- (1) The Government or any person authorised by it,
by general or special order in this behalf, may either before or after the institution of theproceedings, compound such offences punishable by or under this Act, as prescribed.(2)Where an offence has been compounded, the offender, if in custody, shall bedischarged and no further proceedings shall be taken against him in respect of the offenceso compounded.
