Section 53(5) in Chhattisgarh Minor Mineral Rules, 1996
(5)The Collector/Additional Collector/Joint Director/Deputy Director/ Mining Officer or Officer authorised by Zila/Janpad/Gram Panchayat may either before or after the institution of the prosecution, compound the offence so committed under sub-rale (1) on payment of such fine which may extend to double the market value of mineral no extracted but in no case it will be less than rupees one thousand or ten times of royalty of minerals so extracted whichever is higher:Provided that in case of continuing contravention Collector/Additional Collector/Deputy Director/Mining Officer in addition to the fine imposed may also recover an amount of Rs. 500/- for each day' till such contravention continues.
