Section 18(2) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984
(2)On the payment of such sum of money, or such value, or both, as the case may be, to the forest officer, the accused person if in custody shall be discharged, the property seized shall be released, and no further proceedings shall be taken against such person or in relation to such property.
