Section 28(3) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
(3)The Court convicting any person under sub-section (1) may in addition to the fine, direct such person to deposit the amount so accepted in the Court within a period to be specified in the order for being refunded to the debtor.
