Section 26(6) in Jammu and Kashmir Kahcharai Act, 1994
(6)A Kahcharai Officer not below the rank of a Divisional Forest Officer may at any time before judgement is announced, withdraw a case, if(a)in a case when offence relates to the evasion of Kahcharai, the accused pays such dues together with a penalty of not less than 50 percent thereof;(b)in other case the accused pays a penalty of Rs. 50 in lump sum.
