Section 121(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Where the person affected pays the fine due under sub-section (1), within such time as may be allowed in that behalf, the Court may, by order, revoke the declaration of forfeiture under section 120 and thereupon such property shall stand released.[Similar to Section 105I from Old CrPC-Also Refer]
