Section 11A in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
11A. [ Power to compound offences. [Section 11-A inserted by Act IX of Svt. 1999.]
(1)The Government may, from time to time, by notification in the Government Gazette, empower a gazetted officer by name or by virtue of his office,-(a)to accept from any person against whom a reasonable suspicion exists that he has committed an offence against this Act, a sum of money by way of composition for such offence, and(b)when any property liable to confiscation under this Act, has been seized, to release the same on payment of the value thereof as estimated by such officer or for special reasons to be recorded in writing, without such payment.(2)On payment of the composition money under clause (a) of sub-section (1), or the value of the property under clause (b) of sub-section (1), or both, as the case may be, the suspected person, if in custody, shall be discharged, the property, if seized, shall be released and no further proceedings shall be taken against such person or property.(3)The sum of money accepted by way of composition under clause (a) of sub-section (1) shall in no case exceed the amount of the maximum fee chargeable for the time being for a licence under this Act.] [Section 10 substituted by Act IX of 1959.](4)[ Notwithstanding anything contained in section 12 the Director Fish Preservation may grant rewards to persons giving bona-fide information relating to commission of an offence which has been compounded under this section : provided that the amount of reward so granted shall not exceed the amount realized by way of composition.] [Sub-section (4) inserted by Act IX of 1959.]
