Section 56(4) in H.P. Agricultural and Horticultural Produce Marketing (Development And Regulation) Act, 2005
(4)Any order made under sub-section (2) or sub-section (3) shall, on the application of the Managing Director of the Board be enforced by any civil court having local jurisdiction in the same manner as if it were a decree of such court, or any sum directed to be paid by such order may be recovered as arrears of land revenue.
