Section 11(1) in The M.P. Shops and Establishments Rules, 1959
(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.
