Section 15 in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000
15. Power to compound offence.
(1)Any Forest officer duly authorised by the Government in this behalf by name or by designation may accept from any person against whom a reasonable suspicion exists that he has committed an offence punishable under this Act, such sum of money as may be prescribed, by way of composition of the offence which such person is suspected to have committed.(2)When any property has been seized as liable for confiscation, such Forest officer after the composition referred in sub-section (1) of the Section may release the name on payment of the value thereof as estimated by such officer.(3)On payment of such sum of money, and such value, or both, as the case may be, to such officer, the suspected person, if in custody, shall be discharged, the property, if any seized shall be released and no further proceedings shall be taken against such person or property.(4)The provisions of this Section shall apply also where a prosecution or an appeal against conviction of offence under this Act, is pending before a Court and in such case, the composition of such offence shall have the effect of the acquittal of the accused with whom an offence has been compounded provided the Court before whom such prosecution or appeal is pending grants permission for such composition.
