Section 10(1) in Rajasthan Public Parks Rules, 1959
(1)The Superintendent of Park may accept from any person against whom a reasonable suspicion exists that he has committed any park offence, or who has been arrested or who is standing trial, a sum of money by way compensation for the offence which such person is suspected to have committed, and when any property has been seized as liable to confiscation , to release the same on payment of such value thereof as is estimated by the Superintendent.
