Section 11A(1) in The Jammu and Kashmir Fisheries Act, 1960 (1903 A. D.)
(1)The Government may, from time to time, by notification in the Government Gazette, empower a gazetted officer by name or by virtue of his office,-(a)to accept from any person against whom a reasonable suspicion exists that he has committed an offence against this Act, a sum of money by way of composition for such offence, and(b)when any property liable to confiscation under this Act, has been seized, to release the same on payment of the value thereof as estimated by such officer or for special reasons to be recorded in writing, without such payment.
