Section 75 in The U.P. Minor Minerals (Concession) Rules, 1963
75. Compounding of offence.
(1)Any offence punishable under these rules may, either before or after the institution of the prosecution be compounded by the District Officer or by such officer as the State Government may by general or special order authorise in this behalf on payment to the State Government of such sum as such officer may specify.Provided that in the case of an offence punishable with fine only, no such sum shall exceed the maximum amount of fine, which may be imposed for that offence.(2)Where an offence is compounded under sub-rule (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 released forthwith.(3)The officer compounding the offence under sub-rule (1) shall maintain a register showing the following details:(a)Serial number (by financial year),(b)Name and address of the offender,(c)Date and details of offence.(d)Sum of compounding amount and date of its payment.(e)Signature of the officer with date and seal.
