Section 2 in Rules for Composition of Forest Grazing Offences
2.
The Collector of the district may, with the concurrence of the Chief Conservator of Forests, in any individual case, sanction a compounding fee in excess of the maximum scale laid down in rule 1, but be shall only do so on a full report of the circumstances and on special ground which shall be recorded in writing. If the Collector and Chief Conservator disagree, the Collector should submit the case for orders of Government through the Chief Conservator.
