Section 19 in The Rajasthan Tendu Leaves (Regulation of Trade) Act, 1974
19. Compounding offences.
(1)The State Government may, by notification, empower a Forest Officer to accept from any person against whom a reasonable suspicion exists that he has committed an offence punishable under this Act, a sum of money by way of compensation for the offence which such person is superseded to have committed.(2)On the payment of such sum of money to such officer, the suspected persons shall be discharged, the property, other than tendu leaves, if any, seized shall be released, and no further proceedings shall be taken against such person or property.(3)A Forest Officer shall not be empowered under this Act unless he is a Forest Officer, of a rank not inferior to that of a Divisional Forest Officer, and the sum of money accepted as compensation under sub-section (1) shall in no case exceed the sum of one thousand rupees.
