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State of Jammu-Kashmir - Section

Section 73 in Jammu and Kashmir Water Resources (Regulation And Management) Rules, 2011

73. Authorities competent to compound offences

(1)The following authorities shall be competent to compound offences under section 181 of the Act, namely:-
S.No. Offence Compounding authority
(a) Offences punishable under clauses (m) to (s) of sub-section(1) of section 156 or sub-section (1) of section 159 or sections160 to 162 of the Act. Assistant Executive Engineer
(b) offences punishable under clauses (a) to (1) of sub-section(1) of section 156 or sections 163 to 165 or section 167 orsection 168 of the Act. Executive Engineer
(c) offences punishable under sub-section (2) of section 159 orsection 166 or section 174 of the Act. Chief Engineer
(2)Every compounding authority shall, on compounding of an offence, enter the details of the offence committed, the name and address of the offender, the amount received from him for compounding the offence, the date and time of such compounding and the name and designation of the compounding authority in a book to be called the compounding book and to be maintained by authorities in form XV.
(3)After entering the details mentioned in sub-rule (2) in the compounding book, the compounding authority shall give a copy of such information to the offender and send a copy of the same to the Authority for record.
(4)The Authority shall maintain a record of compounded case and the amount received as a result of compounding of cases by different compounding authorities.