Section 133(2) in The M.P. Land Revenue Code, 1959
(2)If such person fails to comply with the order passed under subsection (1). the Tahsildar may cause the encroachment or obstacle to be removed and may recover from such person the cost of removal thereof and such person shall be liable, under the written order of the Tahsildar stating the facts and circumstances of the case, to a penalty which may extend to ten thousand rupees.
