Section 11A(2) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
(2)On payment of the composition money under clause (a) of sub-section (1), or the value of the property under clause (b) of sub-section (1), or both, as the case may be, the suspected person, if in custody, shall be discharged, the property, if seized, shall be released and no further proceedings shall be taken against such person or property.
