Section 21(2) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(2)In case of failure under sub-rule (1), the allottee shall be treated as encroacher on the land of the Market Committee or the Board, as the case may be which shall be removed by Market Committee and the loss caused and expenses incurred shall be recovered from the concerned person or firm or institution, etc. as an arrear of land revenue.
