Section 15(1) in Manipur Conservation of Paddy Land and Wetland Act, 2014
(1)After obtaining a report regarding seizure under section 10 or section 14, the Deputy Commissioner may, if he thinks fit, order confiscation of the object seized:Provided that the owner or the person in custody of the object seized, shall be given an option to pay, in lieu of its confiscation, a sum equal to one and a half times the value of the seized articles, as may be determined by the Deputy Commissioner.
