Section 4 in Rules for Composition of Forest Grazing Offences
4.
Subject to the maxima laid down in rule 1, it is open to District Forest Officers to regulate the compounding fee according to the season of the year, the previous conduct of the offender, and the other circumstances of the case. The maximum compounding fees laid down in rule 1 are to be regarded as maxima, and are not to be applied mechanically or without regard to the circumstances of each case, which must be dealt with on its merits.
