Section 82(5) in The Jammu and Kashmir State Agricultural Produce Marketing (Regulation) Act, 1997
(5)Any order made under sub-section (2) or sub-section (3) shall, on the application of the Director be enforced by any Civil Court having local jurisdiction in the same manner as if it were a decree of such court or sum directed to be paid by such order may be recovered as an arrear of land revenue.
