Section 71(5) in The Agricultural Produce Marketing (Development and Regulation) Act, 2007
(5)Any order made under sub-section (2) or sub- section (3) shall, on the application of the State Marketing Officer, be enforced by a Civil Court, having jurisdiction in the same manner as if it is a decree of such count and any sum directed to be paid by such order may be recovered as arrears of land revenue.
