Section 6(1) in The M.P. Krishi Upaj Mandi (Special Licence for more than one Market Areas) Rules, 2003
(1)Incomplete application will not be accepted and the shortcomings/defects will be informed to the applicant in writing within the period of seven days. If the short-comings/defects shown in the application are not removed within 15 days by the applicant, then such application will automatically be rejected and no further action will be taken by the notified authority/officer.
