Section 19(2) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(2)On the payment of such sum of money, or such value, or both, as the case may be, to such officer, the suspected persons shall be discharged, the property, other than the specified forest produce if any, seized shall be released, and no further proceedings shall be taken against such person or property.
