Section 15(1) in The U. P. Protection of Trees Act, 1976
(1)The State Government may by notification authorise any officers to accept any person against whom there is reason to believe that he has committed offence under this Act in respect of any tree other than a tree situated in a forest, grove or public premises, such sum of money not exceeding Rs. 5,000 by way of composition for the offence which such person is suspected to have committed.
