Section 73B(4) in The M.P. Vanijyik Kar Niyam, 1995
(4)If the amount of penalty imposed under sub-section (12) of Section 45-A is not paid within thirty days of the service of the order, the check post officer shall serve on the transporter a notice in Form 77 to show cause why the goods or the vehicle alongwith the goods should not be confiscated and disposed of by way of sale.
