(1)Any offence punishable under this Act may, either before or after making the complaint, be compounded by the Highways Authority on payment, for credit to the Government, of such sum as the Highways Authority may specify:Provided that such sum shall not, in any case, exceed the maximum amount of the fine which may be imposed under this Act for the offences so compounded.(2)Where an offence has been compounded under sub-section (1), no proceeding or further proceeding, as the case may be, shall be taken against the offender, in respect of the offence so compounded, and the offender, if in custody, shall be discharged forthwith.(3)No offence punishable under this Act shall be compounded except as provided by this section.
