Section 29B in The Mizo District (Forest) Act, 1955
29B. Power to compound.
- The Executive Committee may accept from any person against whom reasonable suspicion exist that he has committed any forest offence specified in Sections 23 and 24 of this Act a sum of money by way of compensation for the offence which such is suspected to have committed, and(1)When any property person has been seized as liable to confiscation the same may be released on payment of the value thereof estimated by the Executive Committee.(2)On the payment of such sum of money, or such value, or both, as the case may be, the suspected person, if in custody, shall be discharged and no further proceedings shall be taken against such person or property.
