Section 125 in West Bengal Town and Country (Planning and Development) Act, 1979
125. Composition of offences.
(1)The Planning Authority or the Development Authority concerned or any person authorised in this behalf nay, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act.(2)The composition of an offence under sub-section (1) shall have the effect of an order of acquittal.
