Section 1 in The Rajasthan Municipalities (Compounding and Compromising of Offences) Rules, 1966
1. Short title and commencement.
(1)These Rules may be called the Rajasthan Municipalities (Compounding [and Compromising] [Added by Notification No. Tax/F. 149(1) DLB/58, dated 25-6-1971 [GSR 351 (30)], Published in Rajasthan Rajpatra, Part IV-(C)(I) dated 16-12-1971.] of Offences) Rules, 1966.(2)These rules shall come into force after one month from the date of their publication in the Official Gazette.
