(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.(2)On the payment of such sum of money the suspected person, if in custody, shall be discharged and no further proceedings shall be taken against such person.
