Preamble
Uttar Pradesh Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 19791
| [Uttar Pradesh Act 35 of 1979] | |
(As passed by the Uttar Pradesh Legislature)
An Act further to amend the Motor Vehicles Act, 1939, the Minimum Wages Act, 1948, the Factories Act, 1948, the Police Act, 1861 and the Public Gambling Act, 1967 (in their application to Uttar Pradesh) and the Uttar Pradesh Nagar Mahapalika Adhiniyam, 1959, and the Uttar Pradesh Dookan Aur Vanijya Adhishthan Adhiniyam, 1962 with a view to provide for the composition of certain offences and abatement of certain criminal trials.
It is hereby enacted in the Thirtieth Year of the Republic of India as follows:-
Section 1. Short title and extent
1. Short title and extent.-(1) This Act may be called the Uttar Pradesh Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979.
(2) It shall extend to the whole of Uttar Pradesh.
Section 3. Insertion of new Section 22-CC in Act 11 of 1948
3. Insertion of new Section 22-CC in Act 11 of 1948.-In the Minimum Wages Act, 1948, after Section 22-C, the following section shall be inserted namely:-
"22-CC. Compounding of Offences.-An officer specially empowered by the State Government in this behalf by notification may, subject to any general or special order of the State Government in this behalf, compound any offence punishable under this Act with fine only committed for the first time, either before or after the institution of the prosecution, on realisation of such amount of composition fee as he thinks fit, not exceeding the maximum amount of fine for the offence; and where the offence is so compounded-
(i) before the institution of the prosecution the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;
(ii) after the institution of the prosecution, the composition shall amount to acquittal of the offender.".