Section 10(4) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
(4)If the owner of the vehicle in respect of which an order of requisition has been made, does not place the vehicle at the disposal of the District Magistrate, the District Magistrate may, without prejudice to any other action that may be taken under the Act or the rules, seize the vehicle from any person who for the time being may be in custody of it.
