Section 11(4) in Farmers' Produce Trade and Commerce (Promotion and Facilitation) Rules, 2020
(4)The order under sub-rule (4) of rule 8 passed by the Sub-Divisional Authority or under sub-rule (3) passed in appeal by the appellate authority shall be final and binding on all parties; and such order shall have the force of the decree of the civil court and shall be enforceable as such, and the decretal amount shall be recovered as arrears of land revenue.
