Section 10 in The M.P. Maihar Sharda Devi Mela Adhiniyam, 1998
10. Recovery of rents.
(1)If any person fails to pay within the time allowed by the Mela Officer, the rent fixed under Section 6 or the cost referred to in Section 9 or any part thereof, the Mela Officer may forward to the Collector a certificate under his signature, specifying the amount due from such person, and the Collector shall give such person an opportunity to prefer objection and shall, after hearing and determining such objection as may be made, proceed to recover the amount entered in the certificate or such amount, if any, as he may find to be due, as arrears of land revenue. If the Collector finds that no amount is due from such person, he shall return the certificate to the Mela Officer with his finding.(2)The Mela Officer may order the ejectment from the site allotted to any lessee or licensee who contravenes any rules or terms and conditions of the lease or the licence.
