(1)The Superintendent of Park may accept from any person against whom a reasonable suspicion exists that he has committed any park offence, or who has been arrested or who is standing trial, a sum of money by way compensation for the offence which such person is suspected to have committed, and when any property has been seized as liable to confiscation , to release the same on payment of such value thereof as is estimated by the Superintendent.(2)On payment of such of money not exceeding Rs. fifty or such value or both as the case may be, the suspected person, if in custody, shall discharged and the property, if any, seized, shall be released and no further proceeding shall be taken against such person or property.
