Section 17A(1) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(1)The State Government 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 offence under this Act or the rules made thereunder, 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 is liable to confiscation, to release the same at any time before an order of confiscation is passed by the Appropriate Authority, on payment of the value thereof as estimated by such officer.
