Section 89(4) in Madras Hindu Religious and Charitable Endowments Act, 1951
(4)The Commissioner may accept from any trustee who has committed or is reasonably suspected of having committed any of the offences referred to in sub-section (1), by way of composition of such offence, a sum of money not exceeding one thousand rupees [The Commissioner shall pay to the Government any sum so accepted.] [Added by Act No. 27 of 1954.]
