Section 40 in Wild Life (Protection) Punjab Rules, 1975
40. Cognizance of Offence.
- Persons who may lodge complaints. - (a) No court shall take cognizance of any offence under this Act except on the complaint of :-(i)The Chief Wild Life Warden;(ii)Forest Officer not below the rank of Range Forest Officer;(iii)Police Officer not below the rank of Sub-Inspector; and(iv)Officers of the Wild Life Department not below the rank of Wild Life Officer.(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.
