(2)[] [The first and second paragraphs of section 55 were renumbered as sub-sections (1) and (2) of section 55 by Tamil Nadu Forest (Amendment) Act, 1979 (Tamil Nadu Act 45 of 1979).] On the payment of such sum of money, or such value, or both, as the case may be, to such officer, the accused person, if in custody, shall be discharged, the property seized shall be released, and no further proceedings shall be taken against such person or property.
