Section 22(3) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(3)Collector shall, from time to time, prepare panel of approved courier services for use by his own Revenue Court and all Revenue Courts of rank equal or subordinate to it in district Other Revenue Courts shall prepare such panels from tithe to time for their own use.
