Section 48 in The Wild Life (Protection) (Orissa) Rules, 1974
48. Power to Compound Offences.
- For the purposes of Section 54 the following officers shall be empowered to accept payment of a sum of money by way of composition of an offence against the Act and to release on payment of the value thereof any property seized within the area of his jurisdiction, namely:(a)Chief Wild Life Warden(b)Wild Life Warden;(c)A Forest Officer of a rank not inferior to that of the Deputy Conservator of Forests.
