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State of Bihar - Section

Section 90 in The Bihar irrigation Act, 1997

90. Compensation for offences.

- Any Canal Officer duly empowered under this Act, may accept before the institution of a prosecution under this Act, from any person, against whom a reasonable belief exist that he has committed an offence punishable under this Act or the Rules made thereunder a sum of money as may be prescribed but not exceeding two thousand rupees, by way of compensation for such offence.