Section 9 in The M.P. Lok Dhan (Shodhya Rashiyon Ki Vasuli) Niyam, 1988
9. Procedure to be followed in respect of executed/unexecutable Recovery Certificates.
(a)After the amounts specified in the recovery certificate have been recovered from the concerned person (s), the Recovery Officer shall advise the concerned Authority immediately of the same by giving him intimation in Form VI indicating also details of amounts recovered by him directly, and the amounts deposited by the person (s) with the Authority and reported to him in Form IV.(b)Where the Recovery Officer after execution of the recovery process has come to the conclusion that the amounts mentioned in the Recovery Certificate filed by the concerned Authority cannot be recovered, in part or full, for any reason, he shall also intimate the same to the Authority in Form VI. The Authority shall, it he has knowledge of realizable assets with the person (s) guarantor(s), bring these to the attention of the Recovery Officer. In the event the Authority is unable to locate other assets or fails to respond within three months from receiving Form VI from the Recovery Officer, the Recovery Officer shall return the certificate to the concerned Authority with his comments.
