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State of Tamilnadu - Section

Section 1 in Rules for Composition of Forest Grazing Offences

1.

In offering to compound any charge of illicit grazing, the District Forest Officer shall not fix a fee which exceeds 10 times the grazing fee in the case of offences relating to forest areas which are open to grazing and 30 times the grazing fee in the case of offences relating to forest areas which are closed to grazing.