Section 21(1)(a) in The Delhi Preservation Of Trees Act, 1994

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Section 21(1)(a) in The Delhi Preservation Of Trees Act, 1994

(a)to compound any offence committed under this Act on payment of-

(i)a sum not exceeding rupees ten thousand by way of composition for the offence which such person is suspected to have committed; and

(ii)the value of timber and other produce, if any, from the tree in respect of which the offence has been committed;