Section 11 in The Himachal Pradesh Non-Biodegradable Garbage (Control) Act, 1995
11. Compounding of offences.
(1)Any offence punishable under this Act may, before the institution of the prosecution be compounded by such officer as may be authorised by the State Government in this behalf, on payment, for credit to the State Government, of such sum as the State Government may, by notification, specify.(2)Where any offence has been compounded under sub-section (1) no proceeding shall be taken against the offender, in respect of the offence as compounded, and the offender, if in custody, shall be discharged.
