Section 25(1) in Andhra Pradesh Farmers Management of Irrigation Systems Act, 1997
(1)A [designated officer not below the rank of Deputy Executive Engineer] [Substituted 'Farmers Organisation' by Act No. 4 of 2018, dated 2.1.2018.] may accept from any person who committed or in respect of whom a reasonable belief can be inferred that he has committed an offence punishable under this Act or the rules made thereunder, a sum of money not exceeding rupees [ten thousand] [Substituted 'one thousand' by Act No. 4 of 2018, dated 2.1.2018.] by way of composition for such offence.
