Section 6(b) in The M.P. Riverine Fisheries Rules, 1972
(b)If any person on checking by the Licensing Authority or by any person authorised, reports the loss of licence, the fish shall not be confiscated till the verification of his statement of loss of licence and issue of duplicate copy of the licence, the net etc. shall be seized, while doing so a "PUNCHNAMA" shall be prepared indicating quantity of fish released.
