Section 248(1) in The Himachal Pradesh Municipal Corporation Act, 1994
(1)Except as otherwise provided under any other provision of this Act, the municipality or the Executive Officer / Secretary or any other officer authorised by the State Government in this behalf may accept from person against whom a reasonable suspicion exists that he has committed an offence against this Act or any rule or bye-law, a sum of money not less than five rupees by way of composition for such offence.
