Section 103 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
103. Compounding of offence.
(1)the Board or any officer of the Board authorized by it, by general or special order in this behalf, may, either before or after the institution of the proceedings, compound any offence made punishable by or under this Act, in such manner as may be prescribed by a regulations;Provided that no offence shall be compounded which is committed by failure to comply with a notice, order or requisition issued by or on behalf of the Board unless and until the same has been compiled with so far as such compliance is possible.(2)Where an offence has been compounded, the offender, if in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence so compounded.
