Section 10 in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
10. Allotment of Land/Structure on Rent.
(1)Any structure constructed from the funds of Market Committee or the State Marketing Development Fund, may be allotted to a market functionary, person, firm, co-operative society, Government institution or Agency as authenticated by the Market Committee or the Board, as the case may be, on rent, Provisions of Rule 6 shall apply to such allotment.(2)Annual rent shall be fixed at two percent of the premium of structure as annual rent by the Market Committee or the Board, as the case may be, and get the payment thereof annually or monthly as decided in the terms and conditions of agreement.(3)Any structure except storage godown, may be allotted initially for a period of three years which may be renewed as per changed circumstances. Fixation of rent shall be governed by the provisions of sub-rule (4) of Rule 9.(4)Storage godowns may be allotted on rent for a period of one year at initial stage and after reviewing its requirement in the interest of Market Committee or the Board, as the case may be, and the farmers of the area, tenancy of godown may be renewed for a further period not exceeding 3 years. After three-years of continuous occupation of godown, rate of rent shall be reviewed and enhanced as per prevalent conditions.(5)Temporary storage of agricultural produce in godowns by the farmers and traders for a period not exceeding 60 days may be permitted on payment of rent as decided by the Market Committee or the Board, as the case may be.
