(1)[Chief Administrator] [Substituted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).] may accept from any person against whom a reasonable suspicion exists that he has committed an offence under this Act a sum of money not exceeding -(a)in cases coming under Clause (b) of Sub-section (2) of Section 30-A, double the amount of the value of the bhog; and(b)in any other case, the maximum amount of fine which may be imposed in respect of the offence, by way of composition of the offence.
