Section 18(5) in M.P. Minerals (Prevention of Illegal Mining, Transportation and Storage) Rules, 2006
(5)The Authorised Person not below the rank of Collector, Additional Collector of Senior I.A.S. scale, Director, Joint Director, Deputy Director and Officer Incharge (Flying Squad) may before reporting to the Magistrate, compound the offence so committed under sub-rule (1) on payment of such fine, which may extend to double the market value of mineral or its products or Rupees Five Thousand, but in any case it shall not be less than Rupees One Thousand or ten times of royalty of minerals so seized, whichever is higher :Provided that in case of continuing contravention, the authorised person, not below the rank of Mining Officer in addition to the fine imposed may also recover an amount of Rupees Five Hundred for each day till the contravention continues.
