Section 11 in THE RAJASTHAN EPIDEMIC DISEASES ACT, 2020
11. Compounding of Offences.- (1) Notwithstanding anything contained in the Code
of Criminal Procedure, 1973 (Central Act No. 2 of 1974), the offences punishable under thisAct may either before or after the institution of the prosecution, be compounded by such324 - authorities or officers and for such amount as the State Government may, by notification inthe Official Gazette, specify in this behalf.(2)Where an offence has been compounded under sub-section (1), the offender, if incustody, shall be discharged and no further proceedings shall be taken against him in respectof such offence and also no proceedings shall be instituted in any Criminal Court.
