Section 22(1) in Jammu and Kashmir Kahcharai Act, 1994
(1)A Kahcharai Officer of rank not lower than that of Forest Ranger or such other person as may be specially empowered by the Minister-in charge of the Forest Department in this behalf may-(a)compound any offence described in clauses (a) and (b) of section 20 if the accused pays the amount of Kahcharai leviable on the live stocks in respect of which the offence has been committed together with a penalty of not less than 25 percent of such amount ; and(b)in case of other offences covered by section 20 at an amount not exceeding rupees twenty five.
