Section 21(1) in The Karnataka Preservation Of Trees Act, 1976
(1)The State Government may, by order, empower a Tree Officer,-(a)to compound on payment of a sum equivalent to twenty-five per cent of the value of the property involved in the offence, any offence under this Act;(b)to release any property seized or liable to confiscation, on payment of the value thereof, as estimated by such officer.
