Section 17 in The Bihar Kendu Leaves (Control of Trade) Act, 1973
17. Compounding of offences.
(1)The State Government may, by Notification in the Official Gazette, empower a Forest Officer not below the rank of a Deputy Conservator of Forests.(a)to accept from any person against whom a reasonable suspicion exist that he has contravened any provision of this Act or the Rules made thereunder, a sum of money by way of compensation, for the offence which such person is suspected to have committed; and(b)when any property has been seized and is liable to forfeiture, to release the same on payment of the value thereof as estimated by such officer.(2)On payment of such sum of money or such values, or both, as the case may be, to such officer, the property if any, seized shall be released, and no further proceedings shall be taken against such person or property.
