(1)The State Government may, by notification in the official 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 58 or Section 59 a sum of money by way of compensation for the 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.
