Section 10(6) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017
(6)If the management of the private school fails to refund the amount as ordered in sub-section (1) and (3) above or pay penalty imposed under sub-section (2) and (4) above, the District Committee for Regulating Fee and Related Issues shall proceed to recover the amount as an arrear of land revenue and the amount so recovered shall be paid to such persons mentioned in the order and the penalty deposited in such manner as may be prescribed.
