Section 5(2) in The Rajasthan Municipalities (Compounding and Compromising of Offences) Rules, 1966
(2)On payment of such sum no further proceedings shall be taken against the offender in respect of the offence so compounded [or compromised] [Added by Notification No. Tax/F. 149(1) DLB/58, dated 25-6-1971 [GSR 351 (30)], Published in Rajasthan Rajpatra, Part IV-(C)(I) dated 16-12-1971.].
