Section 394(a) in The Punjab Municipal Corporation Act, 1976
(a)take, or withdraw from, proceedings against any person who is charged with-(i)any offence against this Act or ay rule regulation of bye-law made thereunder ; or(ii)any offence which affects or is likely to affect any property or interest of the Corporation or the due administration of this Act ; or(iii)committing any nuisance whatsoever ;
