Section 51(1)(a) in The West Bengal Private Forests Act, 1948.

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State of West Bengal - Subsection

Section 51(1)(a) in The West Bengal Private Forests Act, 1948.

(a)to accept from any person against whom a reasonable suspicion exists that he has committed any forest-offence, other than an offence specified in sub-section (1) of section 6, section 44 or section 45, a sum of money, not exceeding fifty rupees, by way of compensation for the offence which such person is suspected to have committed; and

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State of West Bengal - Subsection

Section 51(1)(a) in The West Bengal Private Forests Act, 1948.