Section 20(2) in Himachal Pradesh Apartment Ownership Act, 1978
(2)Any contravention punishable under sub-section (1) may, where prosecution lies or is instituted at the instance of or by the manager or the board of managers on behalf of the association of the apartment owners, be compounded by such association, either before or after the institution of the prosecution, on payment of, for credit to its fund, such sum as it may think fit.
