Section 31(1) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
(1)The Executive Committee may, by notification in the Gazette, empower a Forest Officer by name or as holding an office-(a)to accept from any person against whom a reasonable suspicion exists that he has committed any forest offence, other than an offence specified in Section 27 or Section 28, a sum of money by way of compensation for an offence which such person is suspected to have committed; and(b)when any property has been seized as liable to confiscation to release the same on payment of the value thereof as estimated by such officer.
