Section 31(a) in The U.P. Private Forests Rules, 1950
(a)In compounding forest offence under Section 62 of the Act, a Forest Officer subordinate to a Conservator shall not, without the sanction of the Conservator, demand in any case, an amount as compensation which exceeds ten times the value of the forest produce in respect of which reasonable suspicion exists that a forest offence has been committed, subject to a maximum of Rs. 50 for each offence.
