Section 73(2) in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011
(2)Every compounding authority shall, on compounding of an offence, enter the details of the offence committed, the name and address of the offender, the amount received from him for compounding the offence, the date and time of such compounding and the name and designation of the compounding authority in a book to be called the compounding book and to be maintained by authorities in form XV.
