Section 13 in The Rajasthan Sports (Registration, Recognition and Regulation of Associations) Rules, 2004
13. Procedure for compounding of offences.
- For giving effect to the provisions of compounding provided in Section 25(5) of the Ordinance, the Registrar may follow the following procedure-(1)On an application being made to the Registrar in the Application Form provided in Appendix IV of these Rules, such an application shall be taken on record, and an opportunity of hearing shall be given to the person filing the application.(2)The Registrar, after hearing the applicant and recording his reasons in writing for doing so, may compound the offence.
