(2)On the payment of such sum of money, or such value or both, as the case may be, to the [Excise Commissioner or Collector] [Substituted by M.P. Act No. 6 of 1995 (w.e.t. 16-2-1995).], the accused person, if in custody shall be discharged, the property seized (if any) shall be released, and no further proceeding shall be taken against such person or property.
