Section 123 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
123. Power to expel persons who refuse to pay fee.
- When any lee has been imposed under this Act or the right to collect it has been leased thereunder, any person employed by the [Panchayat or Gram Sabha] [Substituted by M.P. Act No. 3 of 2001 (w.e.f. 26-1-2001).] concerned or any person duly authorized in this behalf by it or by the lessee to collect such fees, may subject to the condition of the lease to collect the fee expel from the place for the use of which a fee is payable, any persons who is liable to pay the fee but refuses to pay it.
