Section 248(1) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(1)The Adhyaksha of a Zila Panchayat or the Pramukh of a Kshettra Panchayat may either before or after the institution of proceedings, compound an offence against this Act or a rule or bye-law, provided that no offence shall be compoundable which is constituted by failure to comply with a written notice issued by the Zila Panchayat or the Kshettra Panchayat, or on behalf of the Zila Panchayat or the Kshettra Panchayat, unless and until the notice has been complied with in so far as compliance is possible.
