Section 31 in Tamil Nadu Farmers' Management of Irrigation Systems Rules, 2002
31. Procedure for compounding of offences.
(1)The Competent Authority or the President or the Chairman of the Farmers' Organisation shall give a notice of the offence to the individual.(2)The individual who has committed the offence shall be given a reasonable opportunity to explain his point of view.(3)The Competent Authority or the President or the Chairman of the Managing Committee may fix an amount not exceeding the amount of penalty specified in section 32 of the Act as compounding fee and recover it.(4)The money recovered as per sub-rule (3) above shall be duly acknowledged and accounted for.
