(2)Notwithstanding anything contained in sub-section (1), no offence punishable by or under this Act or by any rule or regulation made thereunder, shall be compoundable, which is committed due to the failure to comply with a notice, order or requisition, issued by or on behalf of any of the municipal authorities referred to in section 16 or section 33 or section 50, as the case may be, unless and until the same has been complied with in so far as the compliance is possible.
