Section 27 in Andhra Pradesh Water, Land And Trees Rules, 2004
27. Compounding of offence.
(1)The authority or the designated officer or any officer authorized by the government in this regard, as the case may be may accept from any person who committed or who is reasonably suspected of having committed an offence punishable under this Act other than the offence punishable under sub-section (2) of Section 35 of this Act.I. A sum of money not less than Rs. 1 lakh by way of compounding of the offence shall be levied in respect of contravention of Section 10, 14 and Section 27.II. The order should be communicated in Form 10 appended to this rules and furnish a copy of the compounding order to the offender and submit another copy to the District authority.(2)When the compounding fees levied and paid by the offender a receipt in Form 11 appended to these rules shall be issued to a person paying the compounding fee.
