Section 11 in The M.P. Shops and Establishments Rules, 1959
11. Receipt of security money.
(1)The Inspector with whom money is deposited by way of security for the return of seized goods under sub-section (2) of Section 10 shall pass a serially numbered cash receipts in Form F in respect of the amount so deposited. The amount shall be refunded to the depositor if he is not prosecuted within the period prescribed in Section 52, on the expiry of such period, and if he is prosecuted, after the case is finally disposed of.(2)The Inspector shall, for the goods seized by him under sub-section (2) of Section 10, issue a seizure memo in Form G to the person from whom such goods have been seized and when such goods are returned to the person concerned shall detain a deliver)' memo from the said person with his acknowledgment in Part B of Form G.
