Section 86(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)Where the property to be sold is agricultural produce, the sale shall be held -(a)if such produce is a growing crop, on or near the land on which such crop has grown; or(b)if such produce has been cut or gathered, at or near the threshing floor or place for treading out grain or the like or fodder stack :Provided that the Revenue Court may direct the sale to be held at the nearest place of public resort, if it is of opinion that the produce is thereby likely to sell to greater advantage.
