Section 115 in The Himachal Pradesh Police Act, 2007
115. Penalty for disobeying orders or directions.
(1)Whoever contravenes the provisions of sections 64, 109, 110, 111,112 or 113 of this Act, may be arrested without a warrant by or on the directions of a Police Officer in uniform not below the rank of Assistant Sub- Inspector and shall, on conviction, be punishable with imprisonment for a term which may extend to eight days or with fine which may extend to five thousand rupees or with both:Provided that any person, so arrested, may compound the offence by pleading guilty before a Police Officer not below the rank of Sub-Inspector and such Police Officer may accept from such person a compounding fee as may be prescribed but not exceeding the amount of the fine, and on payment of such compounding fee, the person, if in custody, shall be released forthwith and no further proceeding shall be taken against him.(2)Whoever contravenes the provisions of section 114 of this Act shall on conviction, be punishable with simple imprisonment that may extend to eight days or with fine which may extend to five thousand rupees or both:Provided that any person so arrested may compound the offence by pleading guilty before a Magistrate or a Police Officer not below the rank of Deputy Superintendent of Police and such Magistrate or Police Officer may accept from such person a compounding fee prescribed, not exceeding the amount of the fine and on payment of such compounding fee, the person if in custody shall be released forthwith, and no further proceeding shall be taken against him.
