Section 31(2) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
(2)On the payment of such sum of money or such value or both, as the case may be, to such officer, the suspected person, if in custody, shall be discharged, the property, if any, seized shall be released and no further proceeding shall be taken against such person or property.
