Section 398(b) in Chennai City Municipal Corporation Act, 1919
(b)compound any offence against this Act, the rules, by-laws or regulations which may by rules made by the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation 1 Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], be declared compoundable;
