Section 74(1) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(1)The Government may, by notification, empower a forest officer not below the rank of a Range Officer(a)to accept from any person against whom reasonable suspicion exists that he has committed any forest offence, other than offence referred to in section 68 and section 69, a sum of money which shall be twice the value of the property involved by way of compensation for the offence which such person is suspected to have committed; and(b)when any property has been seized is liable to confiscation to release the same on payment of the value thereof as estimated by such officer.
