Section 16 in The Assam Registration of Births and Deaths Rules, 1999
16. Compounding of offences.
(1)Any offence punishable under Section 23 may either before or after the institution of criminal proceedings under the 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 the first time.(2)Any such offence may be compounded on payment of such sum not exceeding rupees fifty only for offences under sub-sections (1), (2) and (3) and rupees ten only for offences under sub-section (4) of Section 23, as the said officer may think fit.
