Section 92(2) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(2)If any person fails or refuses to deliver the record or article or pay the money as directed under sub-section (1), the prescribed authority may cause him to be apprehended anti may send him with a warrant in such form as may be prescribed, to be confined in a Civil Jail for a period not longer than thirty days.
