(1)The State Government may, by notification in the Official Gazette, empower a Forest Officer by name or as holding an office(i)to accept from any person who bad committed any forest offence other than an offence specified in section 23 or section 24 a sum of money by way of compensation for the offences which such person had committed and(ii)when any property has been seized as liable to confiscation to release the Same on payment of the value thereof as estimated by such Officer.
