The Motor Vehicles Act, 1988
200. Composition of
certain offences.
- Any offence whether
committed before or after the commencement of this Act punishable under section 177, section
178, section 179, section 180 , section 181, section 182, sub-section (1) or
sub-section (2) of section 183, section 184, section 186, section 189,
section 191, section 192 , section 194, section 196 or section 198 may
either before or after the institution of the prosecution, be compounded by
such officers or authorities and for such amount as the State Government
may, by notification in the Official Gazette, specify in this behalf.
- Where an offence
has been compounded under sub-section (1), the offender, if in
custody, shall be discharged and no further
proceedings shall be taken against him in respect of such offence.
Back