Section 467 in Arunachal Pradesh Municipal Act, 2007
467. Compounding of offences.
(1)The Chief Municipal Executive Officer/Municipal Executive Officer or if so authorised by the Municipality in this behalf by a general or special order Municipal Health Officer, the Municipal Engineer or any other officer of the Municipality may either before or after the institutions of the proceeding and on payment of such fee as may be specified by regulations, compound any offence as may be classified as compoundable by the State Government by rules.(2)Notwithstanding anything contained in sub-section (1) no offence punishable by or under this Act or by any rule or regulations made thereunder shall be compoundable if such offence is committed due to the failure to comply with any notice, order or requisition as the case may, be issued by or on behalf of any of the municipal authorities referred to in section 20, unless and until such notice, order or requisition as the case may be has been complied with in so far as such compliance is possible.(3)Where an offence has been compounded, the offender if in custody shall be discharge and no further proceeding shall be taken against him in respect of the offence so compounded.Chapter - XLV Supplemental ProvisionsA. Extension of Act to other area and inclusion or exclusion of areas within or from the Municipal area.
