(1)The [State Government] [[Substituted by A.O.1950, for "ProvincialGovernment".]] may, by notification in the Official Gazette, empower a Forest Officer(a)to accept from any person against whom a reasonable suspicion exists that he has committed any forest-offence, other than an offence specified in section 62 or section 63, a sum of money by way of compensation for the offence which such person is suspected to have committed, and(b)when any property has been seized as liable to confiscation, to release the same on payment of the value thereof as estimated by such officer.
