Section 18(6) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(6)All property seized under sub-rule (2) shall be liable to be confiscated by order of tire Magistrate trying the offence, if the amount of the fine and other sum so imposed are not paid within a period of one month from the date of order :Provided that on payment of such sum within one month of the order, all property so seized, except the mineral or its products shall be released and the mineral or its products so seized under sub-rule (2) shall be confiscated and shall be the property of the State Government.
