Section 65(1) in The Bihar Private Forest Act, 1947
(1)The [State] [Substituted by A.L.O.] Government may, by notification, 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 61 or Section 62, a sum of money by way of compensation for the offence 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 and to deal with any amount so paid for offences (not suspected to have been committed by the landlord) in respect of a private protected forest or the forest-produce, thereof as proceeds of confiscation relating to the forest for the purposes of clause (b) of Section (3) of Section 42.
