Section 16 in The Orissa Registration of Births and Deaths Rules, 2001
16. Condition for compounding offences.
(1)Any offence punishable under Section 23, may, either before or after the institution of criminal proceedings under the Act, be compounded by the District Registrar, if the Officer is satisfied that the offence was committed through in advertence 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-sections (1), (2) and (3) and rupees ten for offences under Sub-section (4) of Section 23 as the said officer may think fit.
