Section 19(1) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(1)The State Government may, by notification, empower a Forest Officer,-(a)to accept from any person against whom a reasonable suspicion exists that he has committed an offence punishable under this Act, or the rule made thereunder, a sum of money by way of compensation for the offence which such person is suspected to have committed; and(b)when any property other than a specified forest produce has been seized as liable to confiscation, to release the same, at any time before an order of confiscation is passed by an appropriate authority, on payment of the value thereof as estimated by such officer.
