Section 60 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
60. Encroachment upon road and land vested in Janpad Panchayat.
(1)Whoever erects or encroaches or obstructs any road, street, land, building or structure which vest in the Janpad Panchayat shall on conviction be punished with a fine, which may extend to [one thousand rupees] [Substituted by M.P. Act No. 26 of 1994 (w.e.f. 30-5-1994).].(2)The Chief Executive Officer shall have power to remove any such obstruction of encroachment and the expenses of such removal shall be paid by the person who has caused the said obstruction or encroachment and on his failure to pay, the same shall be recoverable as an arrear of land revenue :Provided that before proceeding lo remove any such obstruction or encroachment, the Chief Executive Officer may, by a written notice, call upon the person who has caused such obstruction or encroachment to remove it within the time specified in the notice, or show cause as lo why the same should not be removed.(3)Nothing in this section shall prevent a Janpad Panchayat from allowing any temporary occupation of erection on, the places mentioned in sub-section (1) on occasions of festivals and ceremonies for such period as it may deem fit, in such manner so as not to cause inconvenience to the public or any individual.
