Section 21(3) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(3)Any sum due under the provisions of these rules on account of any charges, costs, expenses, fees, premium, lease rent, or any other amount which is recoverable from any allottee or person, shall be recovered under Section 61 of the Act as an arrear of land revenue.Form(See Rule 11)
