Section 61(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Any sum due to a Market Committee or the Board [or to a seller of agricultural produce] on account of any charge, costs, expenses, fees, rent or any other account under the provisions of this Act or any rule or bye-law made, thereunder shall be recoverable in the same manner as an arrear of land revenue.
