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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Odisha - Subsection

Section 68(1)(iv) in Orissa Minor Minerals Concession Rules, 2004

(iv)Where the offender agrees in writing to compound the offence punishable under these rules, the Tahasildar, Deputy Director/Mining Officer or Divisional Forest Officer within their respective jurisdiction shall either before or after filing the complaint, compound the offence on payment of such sum as determined by the above mentioned authority not exceeding the maximum amount of fine prescribed under these rules and value of the mineral and other properties seized. On payment of such fine and value, the seized mineral and properties shall be released forthwith: