Section 154(2) in Uttarakhand Panchayati Raj Act, 2016
(2)When an offence has been compounded the offender, if is in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence so compounded.All sums paid by way of composition under this section shall be credited to the Gram Fund, Kshettra Fund and Zila Fund.(b)If through an act, neglect or default on account where of a person has incurred a penalty imposed by or under this Act or any damage to the property of the Zila Panchayat or any Kshettra Panchayat has been caused, the person incurring such penalty shall be liable to make good such damage as well as to pay such penalty and the amount of damage shall, in case of dispute, be determined by the magistrate by whom the person incurring such penalty is convicted, and on nonpayment of such amount on demand the same shall be levied by distress; and such magistrate shall issue his warrant accordingly.(c)(1) No order or direction referred to in section 67 shall be questioned in any other manner or by any other authority than is provided therein.
