Section 9(a) in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988
(a)After the amounts specified in the recovery certificate have been recovered from the concerned person (s), the Recovery Officer shall advise the concerned Authority immediately of the same by giving him intimation in Form VI indicating also details of amounts recovered by him directly, and the amounts deposited by the person (s) with the Authority and reported to him in Form IV.
