Section 40(b) in Wild Life (Protection) Punjab Rules, 1975
(b)Power to compound offences. - For the purpose of Section 54 the Chief Wild Life Warden [-] [The words 'and the Wild Life Warden' omitted vide Punjab Notification No. G.S.R. 10/C.A. 53/72/Sections 54 and d64/Amendment (3) 184, dated 6.1.1984.] shall have the powers to accept payment of a sum of money by way of composition of an offence against the Act and to release on payment of the value thereon any property seized within the area of his jurisdiction.
