Section 46 in Gujarat Wild Animals and Wild Birds Protection Act, 1963
46. Power to compound offences.- (1) The State Government, may, by notification in the Official Gazette empower the Wild Life Preservation Officer or any officer of a rank not inferior to that of a Deputy Conservator of Forests,-
(a)to accept from any person against whom a reasonable suspicion exists that he has committed an offence under this Act payment of a sum of money or, at his discretion, an undertaking in writing to pay a sum money, by way of composition for the offence which such person is suspected to have committed, and(b)when any property has been seized as liable to confiscation, to release the same on the payment of, or at his discretion, on acceptance of an undertaking in writing to pay, the value thereof as named by such officer.(2)On the payment of, or on acceptance of an undertaking in writing to pay, such sum of money, or such named value, or both as the case may be, to such officer, the suspected person, if in custody, shall be discharged, the property, if any, seized shall be released and no further proceedings shall be taken against such person or property.(3)The sum of money accepted or agreed to be accepted as-composition under clause (a) of sub-section (1) shall in no case exceed the sum of five hundred rupees.(4)The money payable under this section may, if not paid when due be recovered as an arrear of land revenue.
