Section 110 in Sikkim Urban and Regional Planning and Development Act, 1998
110. Compounding of offences.
(1)The Board or the Authority concerned or any person authorized in this behalf may either before or after the institution of the proceedings compound any offence made punishable by or under this Act.(2)When an offence has been compounded, the offender, it in custody, shall be discharged and no further proceedings shall be taken against him in respect of the offence compounded.
