Section 149(1) in The M.P. Public Health Act, 1949
(1)The Executive Authority or such other officer as may be authorised by it may, on acceptance of such sum as may be prescribed, compound any offence against this Act or the rules or bye-laws made thereunder which may, by rules made by the Government be declared compoundable.The power to compound any offence so declared may also be exercised by such other authority or person as may be authorised in that behalf by rules made by the Government.
