Section 17(7) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(7)If a Market Committee makes default in payment of any sum the amount whereof is fixed or has become payable by virtue of any directions under sub-section (5), the State Government may make an order directing the person having the custody of the balance of the Market Committee Fund to make such payment either in whole or in such part as is possible from such fund.
