Section 2(3) in Special Rules Under Section 21 of the Act for the Management of the Wen-Lock downs Reserved Forest in the Nilgiris as a Pasturage and Recreation Ground
(3)Procedure on compounding an offence. - Any Forest Officer duly empowered to exercise the powers defined in sect ion 55 shall, on compounding an offence under that section, immediately record a statement setting forth the circumstances of the case, and the sum for which he compounded it and, shall submit a copy to the District Forest Officer for the information of the Collector. The amount received as compensation shall be paid into the nearest Taluk Treasury, and the number and date of receipt for the same in the copy of the statement.Note. - The practice of collecting compounding fees levied under section 55 of the Forest Act through subordinates below the rank of Range Officers, and Foresters should be discontinued and the accused given the option of paying the money either (a) to the Range Officer direct or by Postal money orders; or (b) into the nearest treasury. The alternative course open to the offender should be clearly specified in the demand notice issued to him. If the first alternative is adopted, the Range Officer should invariably grant a receipt in C. F. No. 61. When compounding fees are paid to the Treasury Officers by the parties, they should be credited to Forest revenue and, the fact intimated to the Range Office immediately by means of a post card.
