Section 655(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner or, if so authorized by the Corporation in this behalf by a general or special order, the City Health Officer, the City Engineer or any other officer of the Corporation may, either before or after the institution of the proceeding and on payment of such fee as may be specified by regulations, compound any offence as may be classified as compoundable by the Government by rules.
