Section 15(2) in The U. P. Protection of Trees Act, 1976
(2)On the payment of such sum of money to any such officer, the suspected person if in custody shall be released and no further proceedings under this Act shall be taken against such person and notwithstanding anything contained in Section 14, such officer may on payment of such amount, not exceeding five thousand rupees as he may in the circumstances of the case think fit, release the property seized under this Act.
