Section 6(3) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(3)In the event of bid for minimum premium is not received in auction, the auction shall be made for the second time, and in the case of proposal or bid for minimum premium is not received in two consecutive auction, on written application from the person or firm etc., without resorting to auction process, exemption for bid may be allowed with the prior approval of Managing Director and allotment of land or structure, as the case may be, may be made to the concerned trader, processor, commission agent and/or warehouse/cold storage/weigh bridge/machine man, public toilet agency, operating in the market area on the general principle of first come-first serve.
