Section 58(6) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(6)[ If the [Managing Director] [Inserted by in .P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] is satisfied on an affidavit, enquiry or otherwise that any person with intent to delay or obstruct the enforcement of any order that may be passed against him under this section,-(a)is about to dispose of the whole or any part of his property; or(b)is about to remove the whole or any part of his property from the State,he may, unless adequate security is furnished, direct the conditional attachment of the said property or such part thereof as he thinks necessary and such attachment shall have the same effect as is made by a competent Civil Court.]
