Section 3(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(1)Any land or structure of Market Committees/Board which is the property of the Market Committee/Board and managed by it, shall be allotted to any person, firm or agency etc., as the case may be, in the manner provided in these rules :Provided that the land which has been kept reserved for general use for agricultural marketing shall not be allotted in any way;Explanation. - General use means the use of land for the roads, platform of auction or tender for side of agricultural produce, weigh bridge/machine, grading machine, water and light arrangement, cattle stay, parking place for carts and vehicles, etc.
