Section 11 in M.P. Bhumiswami Evam Bataidar Ke Hiton Ka Sanrakshan Adhiniyam, 2016
11. Reinstatement of Bhutniswami.
(1)On expiry of term, or termination of agreement if the Bataidar does not vacate the possession of land under agreement, directly or indirectly, then on the application of Bhumiswami, the Tehsildar by issuing a show cause notice to Bataidar, shall require that he after handing over the possession of the land to Bhumiswami shall personally furnish a compliance report and show cause as to why he should not be punished with a fine which may extend to rupees ten thousand per hectare or civil imprisonment for a period which may extend to three months or with both.(2)If even after service of show cause notice, the Bataidar docs not handover the vacant possession and furnish the report of the same to the Tehsildar and he shall get him confined and punish him as provided in sub-section (1) and within thirty days from the date of receipt of application from the Bhumiswami, secure actual possession of land by using reasonable force and the amount of fine shall be recoverable as an arrear of land revenue:Provided that if the Tehsildar being satisfied that the Bhumiswami has smoothly received the possession of land then he may pass an order to release the Bataidar from civil imprisonment.
