Section 15(1) in Assam Forest (Removal And Storage of Forest Produce) Regulation Act, 2000
(1)Any Forest officer duly authorised by the Government in this behalf by name or by designation may accept from any person against whom a reasonable suspicion exists that he has committed an offence punishable under this Act, such sum of money as may be prescribed, by way of composition of the offence which such person is suspected to have committed.
