Section 15(4) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(4)It will be necessary for concerned person/firm, department, institution or agency, as the case may be, to get the lease renewed from Market Committee/Board on expiry of the period. Renewal of lease shall be subject to re-fixation of lease rent in accordance with the provisions of these rules.
