Section 6(c) in The M.P. Riverine Fisheries Rules, 1972
(c)If licensee fails to prove the loss of licence, the Licensing Authority shall be empowered to realise the cost of fish released at the rate prevailing in the fish market on that day and in case the value of fish is not realised the seized net etc. shall be forfeited or the entire case be transferred to the Police.
