Section 247(7) in The C.G. Land Revenue Code, 1959
(7)Any person who without lawful authority extracts or removes minerals from any mine or quarry, the right to which vests in, and has not been assigned by, the Government shall, without prejudice to any other action that may be taken against him be liable, on the order in writing of the Collector, to pay penalty not exceeding a sum calculated at double the market value of the minerals so extracted or removed :Provided that if the sum so calculated is less than [twenty five thousand rupees] [Substituted 'one thousand rupees' by C.G. Act No. 14 of 2011, dated 3.5.2011.], the penalty may be such larger sum not exceeding [twenty five thousand rupees] [Substituted 'one thousand rupees' by C.G. Act No. 14 of 2011, dated 3.5.2011.] as the Collector may impose.
