Section 4 in Criminal Law (Composition of Offences) (U.P. Amendment) Act, 1956
4. Addition of a new Section 7-A in Act XIV of 1879.
- After Section 7 of the Hackney Carriages Act, 1879 the following new Section 7-A shall be inserted, namely :"7-A. Compounding of offences under Section 7. - (1) The offences punish-able under Section 7 of the Hackney Carriages Act, 1879, may be compounded by the Executive Officer, or where there is no Executive Officer, by the Secretary of the Municipal Board.(2)The expression 'Executive Officer' and 'Secretary' in sub-section (1) mean the Executive Officer and Secretary of the Municipal Board concerned."
