Section 11(1) in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
(1)On expiry of term, or termination of agreement if the Bataidar does not vacate the possession of land under agreement, directly or indirectly, then on the application of Bhumiswami, the Tehsildar by issuing a show cause notice to Bataidar, shall require that he after handing over the possession of the land to Bhumiswami shall personally furnish a compliance report and show cause as to why he should not be punished with a fine which may extend to rupees ten thousand per hectare or civil imprisonment for a period which may extend to three months or with both.
